Section 20(2) in M.P. Nagar Tatha Gram Nivesh Niyam, 1975
(2)The Town and Country Development Authority shall, not later than 3 months after the publication of notice as specified in sub-rule (1), issue a notice in Form XVII for being served on the person concerned either in person or by registered post acknowledgment due, for the purpose of assessing the development charges due to him as specified in the said notice.
