Section 61(2) in Bihar Regional Development Authority Act, 1974
(2)The authority shall then assess the amount of betterment charge payable by the person concerned after giving such person an opportunity to be heard and such person concerned after giving such person an opportunity to be heard and such person shall, within three months from the date of the receipt of the notice in writing of such assessment from the authority, inform the authority by a declaration in writing that he accepts the assessment or dissents from it.
