Section 280 in The Maharashtra Municipal Corporations Act, 1949
280. Method of calculation of betterment charge. - Where an improvement scheme has provided for the levy of a betterment charge pursuant to sub-section (2) of section 271, such betterment charge shall be an amount equal to one-half of the increase in value of the land including the buildings, if any, thereon and shall be calculated upon the amount by which the value of the said land on completion of the execution of the scheme exceeds the value of the said land at the time of the publication of the notification made under section 272.
