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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Telangana - Subsection

Section 41(2) in Telangana Housing Board Act, 1956

(2)Such increase in value shall be the amount by which the value of the land on the completion of the execution of the 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 not exceed one-half of such increase in value.