Section 51 in Tamil Nadu State Housing Board Act, 1961
51. Notice regarding proposal to recover betterment fee.
(1)Within the three weeks following the day on which any notice is first published under section 49 in respect of any housing or improvement scheme, the Board shall serve a notice in such form as may be prescribed on every person whose name appears in the assessment list of the local authority concerned as being primarily liable to pay property tax on any building or land in regard to which the Board proposes to recover betterment fee.(2)A copy of the notice shall also be affixed in every such premises.(3)Every such notice shall be signed by the Chairman or by a person duly authorized by him in that behalf.(4)Any person on whom a notice under sub-section (1) has been served may, within thirty days from the service of the notice, make a representation in writing to the Board stating his objections to the scheme.
