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[Cites 0, Cited by 0] [Section 2] [Entire Act]

NCT Delhi - Subsection

Section 2(d) in The Delhi Development (Betterment Charge Arbitration Rules, 1961

(d)"objector" means a person on whom notice has been served in respect of land to be assessed under section 38 of the Act and who dissented from or has failed to give the Authority, and "object" with its grammatical variations, shall mean accordingly, dissenting from or failing to accept the assessment made by the Authority.