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[Cites 0, Cited by 0] [Section 106B(3)] [Section 106B] [Entire Act]

State of West Bengal - Subsection

Section 106B(3)(b) in West Bengal Town and Country (Planning and Development) Act, 1979

(b)The Development Authority shall then assess the amount of betterment fee payable by each person concerned after giving such person an opportunity to be heard and such person shall, within three months from the date of receipt of notice in writing of such assessment from the Development Authority, inform the Development Authority by a declaration in writing whether he or she accepts or dissents from the assessment.