Section 73(1) in Tamil Nadu State Housing Board Act, 1961
(1)When by the execution of housing or improvement scheme, any land in the area comprised in the scheme which is not required for the execution thereof will, in, the opinion of the Board, be in creased in value the Board in framing the scheme may declare that betterment fee shall, be payable by the owner of land or any person having an interest therein in respect of the increase in value of the land resulting from the execution of the scheme.
