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[Cites 0, Cited by 1] [Section 38] [Entire Act]

State of Uttar Pradesh - Subsection

Section 38(1) in U.P. Urban Planning and Development Act, 1973

(1)The betterment charge levied under this Act shall be payable in such number of installments, and each installment shall be payable at such time and in such manner, as may be fixed by bye-laws made in that behalf.