Section 36(1) in U.P. Urban Planning and Development Act, 1973
(1)When it appears to the [Vice-Chairman] [Substituted by UP Act No. 13 of 1975] that any particular development scheme is sufficiently advanced to enable the amount of the betterment charge the determined, the 1 [Vice-Chairman) may, by an order made in that behalf, declare that for the purpose of determining the betterment charge the execution of the scheme shall be deemed to have been completed and shall thereupon give notice in writing to the owner of the property or person having an interest therein that the 1 [Vice-Chairman] proposes to assess the amount of the betterment charge in respect of the property under Section 34.
