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[Cites 0, Cited by 0] [Section 78B] [Entire Act]

State of West Bengal - Subsection

Section 78B(2) in The Calcutta Improvement Act, 1911

(2)The Board 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 Board, inform the Board-by a declaration in writing whether he accepts or dissents from the assessment.