Section 74 in Tamil Nadu State Housing Board Act, 1961
74. Assessment of betterment fee by the Board and notice to persons liable to such fee.
(1)When it appears to the Board that a housing; or improvement scheme is sufficiently advanced to enable the amount of the betterment fee to be determined, the Board shall by a resolution passed in this behalf declare that for the purpose of determining such fee the execution of the scheme shall be deemed to have been completed and shall thereupon give notice in writing to every person on whom a notice in respect of land to be assessed has been served under clause (a) of sub-section (1) of section 51, or to the successor in interest of such person, as the case may be, that the Board proposes to assess, the amount of the betterment fee payable in respect of such land under section 73.(2)The Board shall then assess the amount of betterment fee payable by each person concerned, after giving; such person an opportunity to be heard and such person shall, within one month from the date of receipt of notice in writing of such assessment from the Board inform the Board in writing whether or not he accepts the assessment.(3)When the assessment proposed by the Board is accepted by the person concerned within the period specified in sub-section (2), such assessment shall be final.(4)If the person concerned does not accept the assessment made by the Board or fails to inform the Board as required under sub-section (2) within the period specified therein, 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 betterment fee payable by the person.
