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[Cites 0, Cited by 0] [Section 74] [Entire Act]

State of Tamilnadu - Subsection

Section 74(2) in Tamil Nadu State Housing Board Act, 1961

(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 one month from the date of receipt of notice in writing of such assessment from the Board inform the Board in writing whether or not he accepts the assessment.