Section 354UA in The Mumbai Municipal Corporation Act, 1888
354UA. Condition for levying betterment charge in clearance and re-development areas.
(1)When by the clearance or re-development of an area as provided for under sections 354RE or 354RJ and 354RK respectively any land will, [in the opinion of the Commissioner be increased in value, the Commissioner may declare] [These words were substituted by Maharashtra 27 of 1999, Section 144(a), (w.e.f. 23-4-1999).] that a betterment charge shall be leviable in respect of the increase in value of the land resulting from such clearance or re-development.(2)Before declaring that a betterment charge shall be leviable under sub-section (1), the Commissioner, shall serve on every person whose name appears in the Commissioner's assessment book as primarily liable for the payment of property taxes leviable under this Act on any land or building or part of a building affected by the proposed levy of betterment charge a notice of his intention to declare a betterment charge in respect of the land, and specifying the time within which, and the manner in which objections thereto, can be made to the Commissioner.(3)The Commissioner shall submit to the [Improvements Committee] [These words were substituted for the words 'the Member-in-Charge by Maharashtra 27 of 1999, Section 144(b), (w.e.f. 23-4-1999),] any objections received under sub-section (2) and any suggestions he may wish to make in that respect.(4)The [Improvements Committee] [These words were substituted for the words 'Member-in-Charge' by Maharashtra 27 of 1999, Section 144(c)(1), (w.e.f. 23-4-1999).] shall, after consideration of any of such objections and suggestions, make such modifications in respect of the proposed betterment charge [as they think fit] [These words were substituted for the words 'as he thinks fit' by Maharashtra 27 of 1999, Section 144(c)(2), 23-4-1999).] and the Commissioner shall thereafter declare that the betterment charge as approved, shall be leviable.
