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[Cites 0, Cited by 0] [Section 284T] [Entire Act]

Bombay Presidency - Subsection

Section 284T(7) in The Bombay Provincial Municipal Corporations Act, 1949

(7)If no reference is made to the Tribunal for the determination of the betterment charge within the period specified in sub-section (6), the determination of a betterment charge by the officer appointed by the State Government in this behalf shall be final.]