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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Assam - Subsection

Section 34(2) in Assam State Capital Region Development Authority Act, 2017

(2)The Authority shall then assess the amount of betterment charge payable by the person concerned after giving such person a reasonable opportunity to be heard and such person shall, within one month from the date of receipt of the notice in writing of such assessment from the Authority, inform the Authority by a declaration in writing that he accepts the assessment or dissents from it;