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[Cites 0, Cited by 0] [Section 162(2)] [Section 162] [Entire Act]

State of Tamilnadu - Subsection

Section 162(2)(b) in Tamil Nadu State Housing Board Act, 1961

(b)the betterment fee in respect of any land which the City Improvement Trust was, immediately before the commencement of this Act, entitled to levy, assess and recover under the said Act, may be levied, assessed and recovered by the Board under the said Act as if this Act had not been passed.