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[Cites 0, Cited by 0] [Section 68(1)] [Section 68] [Entire Act]

State of Assam - Subsection

Section 68(1)(k) in Assam Municipal Act, 1956

(k)with the sanction of the Chief Commissioner a betterment fee on holdings in any area of which value has increased due to Improvement Schemes completed at Board's cost;