- Where by the making of any town-planning scheme [the value of any property has increased or is likely to increase] [Substituted for 'any property is increased in value' by Madras Act II of 1930.], the municipal council, if it makes a claim for the purpose within the time (if any) limited by the scheme [not being less than three months] [Substituted for 'not being later than six months' by Madras Act II of 1930.] after the date of publication of a notification of the [State Government] [Throughout the Act, the words 'Provincial Government' were substituted for the words 'Local Government' by the Adaptation Order, 1937, and the word 'State' was substituted for 'Provincial' by the Adaptation Order, 1950.] sanctioning a scheme under section 14, shall be entitled to recover from the owner of such property an annual betterment contribution for such term of years and at such uniform percentage of the increase in value not exceeding ten per centum as may be fixed in the scheme:Provided that the aggregate amount of the contributions so recovered shall not exceed one-half of the maximum increase in value during the aforesaid term of years as ascertained under the next following section.
