Section 70(1) in Nagpur Improvement Trust Act, 1936
(1)When it appears to the Trust that the improvement scheme is sufficiently advanced to enable the amount of the betterment contribution to be determined, the Trust shall, by a resolution passed in this behalf, declare that for the purpose of determining such contribution the execution of the scheme shall be deemed to have been completed and shall thereupon give notice in writing to every person on whom a notice in respect of the land to be assessed has been served under clause (a) of sub-section (1) of section 41 that the Trust proposes to assess the amount of the betterment contribution payable in respect of such land under section 69.
