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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 28(1) in The Jammu and Kashmir Housing Board Act, 1976

(1)The Board shall give notice in the prescribed form to any person who is the owner of or has interest in the land in respect of which the betterment charges are to be levied and shall give such person an opportunity to be heard.