Section 96 in Haryana Urban Development Authority Act, 1977
96. Payment of betterment charges.
(1)The betterment charge levied under this Chapter shall be payable in such number of instalments, and each instalment shall be payable at such time and in such manner, as may be fixed by bye-laws made in that behalf.(2)Any arrears of betterment charges shall be recoverable as arrears of land revenue.
