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[Cites 0, Cited by 0] [Section 41(2)] [Section 41] [Entire Act]

State of Maharashtra - Subsection

Section 41(2)(b) in Nagpur Improvement Trust Act, 1936

(b)require such person, if he dissents from such acquisition or from the recovery of such betterment contribution, to state his reason in writing within a period of sixty days from service of the notice.