Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 14] [Entire Act]

Bombay Presidency - Subsection

Section 14(1) in The Bombay Highways Rules, 1958

(1)If the owner of land desires to relinquish the whole or any part of the land or to deliver it in exchange in favour of the State Government under section 48, he shall make an application to that effect in writing to the authorized officer within one month from the date on which betterment charges become leviable in respect of such land.