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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 16(2) in The Jammu and Kashmir State Town Planning Act, 1963

(2)Such betterment charge shall be an amount equal to one-third of the amount by which the value of the property on the completion of the execution of the development scheme estimated as if the property were clear of buildings, exceeds the value of the property prior to such execution estimated in like manner.