Section 47(2)(e) in Calcutta Improvement Act, 1911

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

Bengal Presidency - Subsection

Section 47(2)(e) in Calcutta Improvement Act, 1911

(e)a list of the names of all persons (if any) who have dissented, under section 45, clause (b), from the proposed acquisition of their land [or from the proposed recovery of a betterment fee], and a statement of the reasons given for such dissent; and

Legal Document View

Unlock Advanced Research with PRISMAI

Bengal Presidency - Subsection

Section 47(2)(e) in Calcutta Improvement Act, 1911