Section 67(1) in Guwahati Metropolitan Development Authority Act, 1985
(1)Every property which has increased in value due to its inclusion within an area under a plan or a scheme or due to the execution of such schemes shall be charged with a betterment fee:Provided that no such fee shall be levied in respect of the lands owned by Governments and on such public land or building as are used fro charitable, religious and educational purposes or for places of non¬professional entertainment and recreation.
