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

State of Madhya Pradesh - Subsection

Section 52(1) in The M.P. Griha Nirman Mandal Adhiniyam, 1972

(1)The Board shall give notice in the prescribed form to any person who is the owner of, or has interest in, the land in respect of which the betterment charges are to be levied and shall give such person an opportunity to be heard.