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[Cites 0, Cited by 0] [Section 45] [Entire Act]

Bengal Presidency - Subsection

Section 45(2) in Calcutta Improvement Act, 1911

(2)Such notice shall -
(a)state that the Board propose to acquire such and [or to recover such betterment fee] for the purpose of carrying out [an improvement scheme], and
(b)require such person, if he dissents from such acquisition [or from the recovery of such betterment fee], to state his reasons in writing within a period of sixty days from the service of the notice.