Section 463A in Greater Hyderabad Municipal Corporation Act, 1955
463A. Power of Corporation to levy external betterment charges.
(1)It shall be lawful for the Corporation to levy and collect external betterment charges at the time of according approval to the layouts or sub-divisions of a plot or issue of building permit for the purpose of providing or maintaining major arterial roads, lung spaces and other major civic infrastructure:Provided that such charges shall not be levied in case of the lay-outs which were finally released as on the 10th March 1986 and also for residential buildings whose plot area does not exceed 200 sq.mts:Provided further that no such charges shall be levied and collected in respect of lay-outs or buildings taken up in notified slums. Such charges shall however, be collected once the slum is denotified.(2)The external betterment charges shall not exceed thirty percent of betterment charges being collected by the Corporation as per the Municipal Corporation of Hyderabad (lay-out) Rules.1965.Explanation. - For the purposes of this sub-section betterment charges shall include the charges fixed by Corporation on various types of buildings area-wise from time to time.(3)The Corporation shall issue detailed guidelines for levy and collection of external betterment charges and for utilisation of amounts so collected.][Chapter XIII.] [Chapter XIII repealed by the Telangana Urban Areas (Development) Act, 1975 (Act No.1 of 1975) (Sections 464 to 479).] [464 to 479. [Omitted by Act No.1 of 1975.]***]
