When any notice under this Act requires any act to be done for which no time is fixed by this Act, the Nagar Panchayat or Council shall fix a reasonable time for doing the same.Open in Lexace · Ask the AI about this section
Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.