Section 69(3) in Nagpur Improvement Trust Act, 1936
(3)No betterment contribution shall be payable by [the Government] [Substituted for 'Crown' by A.O., 1937.] in respect of any land which is the property of, the Government or is managed by the Central Government or the [State] [Substituted for 'provincial' by A. O., 1950.] Government or by a local authority or any public institution in respect of any land belonging to such authority or institution if, and so long as, such land is used for a public, charitable or religious purpose.
