Section 37(2) in The Delhi Development Authority Act, 1957
(2)Such betterment charge shall be an amount [Substituted by Act 56 of 1963, section 18, for section 37 (w.e.f. 30-12-1963)]-(i)in respect of any property situate in a development area, equal to one-third of the amount, and [Substituted by Act 56 of 1963, section 18, for section 37 (w.e.f. 30-12-1963)](ii)in respect of property situate in any other area, not exceeding one-third of the amount, by which the value of the property on the completion of the execution of the development scheme estimated if the property were clear of buildings exceeds the value of the property prior to such execution estimated in like manner: [Substituted by Act 56 of 1963, section 18, for section 37 (w.e.f. 30-12-1963)]PROVIDED that in levying betterment charge on any property under clause (ii), the Authority shall have regard to the extent and nature of benefit accruing to the property from the development and such other factors as may be prescribed by rules made in this behalf.] [Substituted by Act 56 of 1963, section 18, for section 37 (w.e.f. 30-12-1963)]
