Section 38(1) in Jammu and Kashmir Metropolitan Region Development Authorities Act, 2018
(1)Where, in the opinion of the Authority as a consequence of any development project or scheme having been executed by the Authority in any area the value of any land in that area has increased or will increase, the Authority shall be entitled to levy upon the owner of the land or any person having an interest therein, a betterment charge in respect of the increase in value of the land resulting from the execution of the development project or scheme.
