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[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of West Bengal - Subsection

Section 47(2) in The Howrah Improvement Act, 1956

(2)Such notice shall -
(a)state that the Board propose to acquire such land or to recover such betterment fee for the purpose of carrying out a general improvement scheme or a street scheme, as the case may be, and
(b)require such person, if he dissents from such acquisition or from the recovery of such betterment fee, to state his reasons in writing within a period of thirty days from the service of the notice.