Section 78A in Tamil Nadu State Housing Board Act, 1961
78A. [ Apportionment of betterment fee in certain cases. [This section was inserted by clause (2) of part IV of the Schedule to the Madras Metropolitan Water Supply and Sewerage Act, 1978 (Tamil Nadu Act 28 of 1978).]
- Where any betterment, fee is levied or recovered under the provision of this Chapter in resect of any land in the Madras Metropolitan Area within the Cleaning of the Madras Metropolitan Water Supply and Sewerage Act, 1978, and if any such fee or any part thereof is; in relation to provision for or improvement of water supply or sewerage services or matters connected therewith, the Board shall pay over to the Madras Metropolitan Water Supply and Sewerage Board, constituted under the aforesaid Act such fee or part thereof:Provided that if there is any doubt or dispute about or amount to be so paid over, the matter shall be referred to the Government whose decision thereon shall be final.]
