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[Cites 0, Cited by 0] [Section 281(3)] [Section 281] [Entire Act]

State of Maharashtra - Subsection

Section 281(3)(b) in The Maharashtra Municipal Corporations Act, 1949

(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, and every person upon whom such a notice is served shall be entitled to be heard either in person or by a duly authorised agent when the matter is taken into consideration by such officer.