Section 75 in Tamil Nadu State Housing Board Act, 1961
75. Board to give notice to persons liable to payment of betterment fee.
- When the amount of all betterment fees payable in respect of land in the area comprised in the scheme and in respect of land not comprised in the scheme area but is adjacent to the area comprised in the scheme referred to in sub-section (3) of section 73 has been determined under section 74, the Board shall, by a notice in writing to be served on all persons liable to such payment, fix a date by which such payments shall be made, and interest at the rate of four and a half per cent per annum upon any amount outstanding shall be payable from that date:Provided that any person liable as aforesaid may make payment, if he so chooses, in such number of annual instalmen is not exceeding ten as the Board may determine.
