Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 45(2)] [Section 45] [Entire Act]

Bengal Presidency - Subsection

Section 45(2)(b) in Calcutta Improvement Act, 1911

(b)require such person, if he dissents from such acquisition [or from the recovery of such betterment fee], to state his reasons in writing within a period of sixty days from the service of the notice.