45. Service of notice as to proposed acquisition of land or recovery of betterment fee. - (1) During the thirty days next following the first day on which any notice is published under section 43 in respect of any improvement scheme, the Board shall serve a notice on -
(i)every person whose name appears in the municipal assessment-book as being primarily liable to pay the owner's share of the consolidated rate, or the rate on the annual value of holdings, as the case may be, in respect of any land which the Board propose to acquire in executing the scheme [or in regard to which they propose to recover a betterment fee], and(ii)the occupier (who need not be named) of each premises or holding entered in the municipal assessment-book, which the Board propose to acquire in executing the scheme.(2)Such notice shall -(a)state that the Board propose to acquire such and [or to recover such betterment fee] for the purpose of carrying out [an improvement scheme], 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 sixty days from the service of the notice.(3)Every such notice shall be signed by, or by the order of the Chairman.
