LexSection 316 — Notices to fix reasonable time.
The Cantonments Act, 2006
Where any notice, order or requisition made under this Act or any other rule or bye-law made thereunder requires anything to be done for the doing of which no time is fixed in this Act or in the rule or bye-law, the notice, order or requisition shall specify a reasonable time for doing the same.Open in Lexace · Ask the AI about this section