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[Cites 0, Cited by 0] [Section 216(1)] [Section 216] [Entire Act]

State of Gujarat - Subsection

Section 216(1)(ii) in The Gujarat Provincial Municipal Corporations Act, 1949

(ii)if any such increase in value exceeds the amount of loss sustained or expenses incurred by the said owner, the Commissioner may recover from such owner half the amount of such excess as a betterment charge.