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[Cites 0, Cited by 0] [Section 354G(3)] [Section 354G] [Entire Act]

State of Maharashtra - Subsection

Section 354G(3)(b) in The Mumbai Municipal Corporation Act, 1888

(b)require the person so served if he objects to such acquisition or levy of a betterment charge, as the case may be, to state his reasons in writing within thirty days from the date of service of the notice.]