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[Cites 0, Cited by 0] [Section 281] [Entire Act]

State of Maharashtra - Subsection

Section 281(7) in The Maharashtra Municipal Corporations Act, 1949

(7)If no application for determination by the District Court is made as provided in sub-section (6), the determination of the amount of a betterment charge by the officer appointed by the [State] Government in this behalf shall be final.