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[Cites 0, Cited by 0] [Section 387(1)] [Section 387] [Entire Act]

State of Telangana - Subsection

Section 387(1)(ii) in Greater Hyderabad Municipal Corporation Act, 1955

(ii)if any such increase in value exceeds the amount of loss sustained or expenses incurred by the said owner, the Commissioner may recover from such owner half the amount of such excess at a betterment charge.