Section 3 in The Delhi Development (Betterment Charge Arbitration Rules, 1961
3. Reference to arbitrators.
(1)As soon as may be, after the assessment made by the authority of the amount of betterment charge payable by any person in respect of any property has been objected to the Authority shall refer for the determination by the arbitrators, of the betterment charge, the person by whom it is payable and the apportionment, if any, of the betterment charge among the persons liable.(2)In making the reference, the Authority shall state for the information of the arbitrators, in writing -(a)the situation and extent of the land regarding which the betterment charge is to be determined;(b)the names of the persons by whom betterment charge is payable;(c)the amount of betterment charge payable by each person;(d)the objection, if any, filed by the objector;(e)a brief statement of the basis of the assessment of the amount of betterment charge.
