Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Assam - Section Section 37 in The Assam Highway Act, 1989 37. Appropriation of the proceeds of betterment tax. - The proceeds of the betterment tax, levied in any areas, shall after deduction of the assessment and collection charges, be made over by the Board to the State Government.
