Section 41(2) in Assam Town and Country Planning Act, 1959
(2)The betterment fee shall be an amount equal to twenty percent in case of residential holdings so long the original owners use for their residence and equal to fifty percent in case of non-residential areas and will be realised in five equal instalments.Explanation. - The increase in value for the purpose of this Section shall be the increase in the market prices in between the date on which a notification under sub-section (1) of section 15 has been issued and the date on which the execution of the scheme ahs been substantially completed.
