Section 54 in Maharashtra Housing and Area Development Act, 1976
54. Notice to Person liable for betterment charges.
(1)The Authority shall give notice to any person who is the owner of or has interest in the land in respect of which the betterment charges are to be levied and shall give such persons an opportunity to be heard.(2)After hearing such person, or if such person fails to appear after the expiry of the period within which such person is required to appear before the Authority, the Authority shall proceed to assess the amount of betterment charges.(3)Where the assessment of betterment charges proposed by the Authority is accepted by the person concerned within the period prescribed, the assessment shall be final.(4)If the persons concerned does not accept the assessment proposed by the Authority, the matter shall be referred to the Tribunal.(5)The Tribunal shall, after holding an inquiry and after hearing the person concerned, assess the amount of the betterment charges payable by the person.
