Section 67 in Guwahati Metropolitan Development Authority Act, 1985
67. Levy of betterment fee.
(1)Every property which has increased in value due to its inclusion within an area under a plan or a scheme or due to the execution of such schemes shall be charged with a betterment fee:Provided that no such fee shall be levied in respect of the lands owned by Governments and on such public land or building as are used fro charitable, religious and educational purposes or for places of non¬professional entertainment and recreation.(2)The betterment fee shall be an amount equal to twenty percent in case of residential holdings so long the original owners use for their residences and equal to fifty percent in case of non residential areas and will be realised in five equal instalments.Explanation. - The increase in value for the purpose of this section shall be increase in the market prices in between the date on which a notification under sub-section (1) of Section 35 has been issued and the date on which the execution of the scheme has been substantially completed.
