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[Cites 0, Cited by 0] [Section 17] [Entire Act]

NCT Delhi - Subsection

Section 17(2) in The Delhi Development (Betterment Charge Arbitration Rules, 1961

(2)The award shall specify the betterment charge regarding each property and apportionment, if any, of such charge between the owner of the property or any other person having an interest therein, and shall state briefly the grounds on which the decision of the arbitrators is based.