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[Cites 0, Cited by 0] [Section 284T] [Entire Act]

State of Gujarat - Subsection

Section 284T(6) in The Gujarat Provincial Municipal Corporations Act, 1949

(6)If nay person or the Commissioner is dissatisfied with the betterment charge determined by the said officer, he may, at any time within two months from the date of service of notice under sub-section (4) refer the case for the determination of the Tribunal constituted under section 284-O, whose decision in this behalf shall be final.