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Section 441 — Notices, etc., to fix reasonable time.

The Delhi Municipal Corporation Act, 1957
Where any notice, bill, order or requisition issued or made under this Act or any rule, regulation or bye-law made thereunder requires anything to be done for the doing of which no time is fixed in this Act or the rule, regulation or bye-law, the notice, bill, order or requisition shall specify a reasonable time for doing the same.
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