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[Cites 0, Cited by 0] [Section 45(2)] [Section 45] [Entire Act]

State of West Bengal - Subsection

Section 45(2)(b) in The Calcutta Improvement Act, 1911

(b)require such person, if he dissents from such acquisition [or from the recovery of such betterment fee] [Words inserted by Ben. Act 8 of 1931.], to state his reasons in writing within a period of sixty days from the service of the notice.