Section 80 in The Gujarat Town Planning and Urban Development Act, 1976
80. Certain amounts to be added to, or deducted from, contribution leviable from a person.
- The amount by which the total value of the plots included in the final scheme with all the buildings and works thereon allotted to a person falls short of or exceeds the total value of the original plots with all the buildings and works thereon of such person shall be deducted from, or, as the case may be, added to, the contribution leviable from such person, each of such plots being estimated at its market value at the date of the declaration of intention to make a scheme or the date or the notification issued by the State Government under sub-section (1) of Section 43 and without reference to improvements contemplated in the scheme other than improvements due to the alteration of its boundaries.
