Section 51(2) in The M.P. Griha Nirman Mandal Adhiniyam, 1972
(2)Such increase in value shall be the amount by which the value of the land on the completion of the execution of the housing scheme, estimated as if the land were clear of the buildings, exceeds the value of the land prior to the execution of the scheme estimated in like manner and the betterment charges shall be one half of such increase in value.
