Section 27(2) in The Jammu and Kashmir Housing Board Act, 1976
(2)Such increase in value shall be the amount of 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 be subject to maximum of one-half of such increase in value as the board may determine.
