Section 17(1) in The Jammu and Kashmir State Town Planning Act, 1963
(1)When it appears to the Government that any particular scheme is sufficiently advanced to enable the amount of the betterment charge to be determined, the Government may, by an order made in this behalf, declare that for the purpose of determining the betterment charge the execution of the scheme shall be deemed to have been completed and shall thereupon give notice in writing to the owner of the property or any person having an interest therein that the Government propose to assess the amount of the betterment charge in respect of the property under section 16.
