Section 43 in Chhattisgarh State Rajmarg Adhiniyam, 2003
43. Increase in value and betterment charges.
- The increase in value on account of the construction of work shall be the amount by which the value of the land on the date of completion of the proposed work is likely to exceed or has exceeded the value of the land on the date of commencement of the said work and the betterment charges shall be one half of such increase in value.Explanation. - For the purpose of this section, the State Government shall by notification in the official Gazette specify :-(a)the date of commencement of the construction of any work; and(b)the date of completion of such work.
