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[Cites 0, Cited by 0] [Section 97] [Entire Act]

State of Uttar Pradesh - Subsection

Section 97(2) in THE UTTAR PRADESH AVAS EVAM VIKAS PARISHAD ADHINIYAM, 1965

(2)The betterment tax-in respect of any land which the Improvement Trust was immediately before the appointed day entitled to levy, assess or recover may be levied, assessed or recovered by the Board as if it were a betterment fee leviable under this Act.