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[Cites 0, Cited by 0] [Section 393(1)] [Section 393] [Entire Act]

State of Odisha - Subsection

Section 393(1)(ii) in The Orissa Municipal Corporation Act, 2003

(ii)if any such increase in value exceeds the amount or loss sustained or expenses incurred by the said owner, the Commissioner may recover from such owner half the amount of such excess as a betterment.