Section 69(2) in Nagpur Improvement Trust Act, 1936
(2)[ Such betterment contribution shall be an amount equal to one half of the amount by which the value of the land on the date of resolution referred to in section 70, estimated as if the land were clear of buildings, exceeds the value of the land on or immediately before the date on which the scheme was first published under section 39.] [Substituted by Central Province and Berar Act XXXIV of 1949.]
