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[Cites 0, Cited by 0] [Section 354UC(3)] [Section 354UC] [Entire Act]

State of Maharashtra - Subsection

Section 354UC(3)(b) in The Mumbai Municipal Corporation Act, 1888

(b)the time (being some time not less than twenty-one days after the service of the notice) and place at which the assessment of the betterment charge will be considered by such officer;