Section 73(3) in Tamil Nadu State Housing Board Act, 1961
(3)The Board may with the previous approval of the Government, declare that such betterment fee shall also be payable in respect, of any land not comprised in the scheme but is adjacent to the area comprised in the scheme if such land will be increased in value consequent on the execution, of a housing or improvement scheme, in the area comprised in the scheme:Provided that the Board shall, before declaring that any betterment fee shall be payable under; this sub-section, serve a notice in such form as may be prescribed, on every person whose name appears in the assessment list of the local authority concerned as being primarily liable to pay property tax on any building or land in regard to which the Board proposes to declare that such betterment fee shall be payable and there up on the provisions of sub-sections (2), (3) and (4) of section 51 shall apply to every notice served under this proviso.
