Section 350 — Notices, etc., to fix reasonable time.
The New Delhi Municipal Council Act, 1994
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.Open in Lexace · Ask the AI about this section