Section 36 in U.P. Urban Planning and Development Act, 1973
36. Assessment of betterment charge by Authority.
(1)When it appears to the [Vice-Chairman] [Substituted by UP Act No. 13 of 1975] that any particular development scheme is sufficiently advanced to enable the amount of the betterment charge the determined, the 1 [Vice-Chairman) may, by an order made in that 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 person having an interest therein that the 1 [Vice-Chairman] proposes to assess the amount of the betterment charge in respect of the property under Section 34.(2)The [Vice-Chairman] [Substituted by UP Act No. 13 of 1975] shall then assess the amount of betterment charge payable by the person concerned after giving such person an opportunity to be heard and such person shall, within three months from the date of receipt of the notice in writing of such assessment from the 1 [Vice- Chairman), inform the 1 [Vice-Chairman] by a declaration in writing that he accepts the assessment or dissents from it.(3)When the assessment proposed by the [Vice-Chairman] [Substituted by UP Act No. 13 of 1975] is accepted by the person concerned within the period specified in Sub-section (2) such assessment shall be final.(4)If the person concerned dissents from the assessment or fails to give the [Vice-Chairman] [Substituted by UP Act No. 13 of 1975] the information required by Sub-section (2) within the period specified therein the matter shall be determined by the [Chairman] [Substituted by UP Act No. 13 of 1975] [and such determination shall not be questioned in any Court] [Inserted by UP Act No. 13 of 1975].
