Section 42(2) in Assam Town and Country Planning Act, 1959
(2)If the owner of any property objects to the amount of betterment fee determined by the Authority on any ground he shall also state the amount which, he contents would be correct and may within thirty days of the date on which the determination of his objection or appeal becomes final by written notice, require the authority to acquire the property together with any building or other works that may exist thereon.
