Section 93(2) in Haryana Urban Development Authority Act, 1977
(2)Such betterment charge shall be an amount -(i)in respect of any property situated in the township or colony, if any, developed or in other area developed or re-developed, equal to one-third of the amount, and(ii)in respect of property situated outside such township, colony or other area, as aforesaid, not exceeding one-third of the amount, by which the value of the property on the completion of the execution of the development scheme, estimated as if the property were clear of buildings, exceeds the value of the property prior to such execution, estimated in the manner.
