Section 221(1) in Jammu and Kashmir Municipal Corporation Act, 2000
(1)Compensation shall be paid by the Commissioner to the owner of any building or land acquired for a public street under the provision of sections 216, 217 and 218 for any loss which such owner may sustain in consequence of his building or land being so acquired and for any expenses incurred by such owner in consequence of any order made by the Commissioner :Provided that any increase or decrease in the value of the remainder of the property of which the building or land so acquire formed part likely to accrue from the setting back to the regular line of the street shall be taken into consideration and allowed for in determining the amount of such compensation ; and if any such increased in the value exceeds to amount of loss sustained or expenses incurred by the owner, the Commissioner may recover from him half of the amount of such excess as a betterment charge.
