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[Cites 0, Cited by 0] [Section 60(2)] [Section 60] [Entire Act]

State of Assam - Subsection

Section 60(2)(b) in Assam Town and Country Planning Act, 1959

(b)until the expiration of two months after notice in writing has been given to the person to be used, clearly stating the cause of action, and the nature of relief sought, etc.