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[Cites 0, Cited by 0] [Section 54] [Entire Act]

State of Maharashtra - Subsection

Section 54(2) in Maharashtra Housing and Area Development Act, 1976

(2)After hearing such person, or if such person fails to appear after the expiry of the period within which such person is required to appear before the Authority, the Authority shall proceed to assess the amount of betterment charges.