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[Cites 0, Cited by 0] [Section 354UC] [Entire Act]

State of Maharashtra - Subsection

Section 354UC(7) in The Mumbai Municipal Corporation Act, 1888

(7)If no reference is made to the Tribunal for the determination of the betterment charge within the period specified in sub-section (6), the determination of a betterment charge by the officer appointed by the State Government in this behalf shall be final.]