Section 284R(1) in The Gujarat Provincial Municipal Corporations Act, 1949
(1)When by the clearance or re-development of an area as provided for under section 284A or 284F and 284G respectively any land will, in the opinion of the Commissioner, be increased in value, the Commissioner may declare that a betterment charge shall be leviable in respect of the increase in value of the land resulting from such clearance or re-development.
