(1)When by the execution of any housing scheme any land in the area comprised in the scheme will in the opinion of the Board be increased in value, the Board in framing the scheme may with the prior approval of the State Government declare that betterment charges shall be payable to the Board by the owner of the land or any person having an interest therein in respect of such increase in value of the land.(2)Such increase in value shall be deemed to be amount by which the value of the land on the completion of the execution of the scheme estimated as if the land were clear of the buildings exceeds the value of the land prior to the execution of the scheme estimated in like manner and the betterment charges shall not exceed one-half of such increase in value.(3)Notwithstanding anything contained in Sub-section (1), in respect of any land used for agricultural purposes at the time of the execution of the scheme the betterment charges shall be leviable by the Board in such manner as may be prescribed, only after such land is used, or converted for use, for non-agricultural purposes.
