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[Cites 0, Cited by 0] [Section 70] [Entire Act]

State of Maharashtra - Subsection

Section 70(4) in Nagpur Improvement Trust Act, 1936

(4)If the person concerned dissents from the assessment made by the Trust or fails to give the Trust the information required by sub-section (2) within the period specified therein, the matter shall be determined by the Tribunal appointed under section 60 in such manner as it thinks fit.