Section 60(2) in Bihar Regional Development Authority Act, 1974
(2)Such betterment charge shall be an amount in respect of any property situate in a development area, equal to one third; and in respect of the property situate in any other area not exceeding one-third of the amount by which the value of the property on the completion of the execution of the development scheme estimated as if the property where cost of building exceeds the value of the property prior to such execution estimated in like manner:Provided that in levying betterment charge on any property under clause (2), the authority shall have regard to the extent and nature of benefit accruing to the property from the development and such other factors as may be prescribed by rules made in this behalf.
