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[Cites 0, Cited by 0] [Section 47(2)] [Section 47] [Entire Act]

State of West Bengal - Subsection

Section 47(2)(b) in The Howrah Improvement Act, 1956

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