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[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Madhya Pradesh - Subsection

Section 52(2) in The M.P. Griha Nirman Mandal Adhiniyam, 1972

(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 Board, the Board shall proceed to assess the amount of betterment charges.