Section 41(2) in Nagpur Improvement Trust Act, 1936
(2)Such notice shall--(a)state that the Trust proposes to acquire such land or to recover such betterment contribution for the purposes of carrying out an improvement scheme, and(b)require such person, if he dissents from such acquisition or from the recovery of such betterment contribution, to state his reason in writing within a period of sixty days from service of the notice.
