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[Cites 0, Cited by 0] [Section 284T(3)] [Section 284T] [Entire Act]

State of Gujarat - Subsection

Section 284T(3)(b) in The Gujarat Provincial Municipal Corporations Act, 1949

(b)the time (being some time not less than twenty-one days after the service of the notice) and place at which the assessment of the betterment charge will be considered by such officer, and every person upon whom such notice is served shall be entitled to be heard either in person or by a duly authorised agent when the matter is taken into consideration by such officer.