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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of West Bengal - Subsection

Section 2(2a) in West Bengal Town and Country (Planning and Development) Act, 1979

(2a)[ "betterment fee" means the fee mentioned in section 106B in respect of an increase in value of land resulting from the execution of an improvement scheme;] [Inserted by West Bengal Act No. 15 of 2017, dated 31.3.2017.]