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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Maharashtra - Subsection

Section 27(2) in The Mumbai Metropolitan Region Development Authority Act, 1974

(2)The Metropolitan 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 three months from the date of receipt of the notice in writing of such assessment from the Metropolitan Authority, inform the Metropolitan Authority by a declaration in writing that he accepts the assessment or dissents from it.