Section 32 in Uttarakhand Special Area (Planned Development and Promotion of Tourism) Act, 2013
32. Payment of betterment charge.
(1)The betterment charge levied under this Act shall be payable in such number of instalments, and each instalments shall be payable at such time and in such manner as may be fixed by regulation, made in that behalf.(2)Any arrear of betterment charge shall be recoverable as an arrear of land revenue.
