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[Cites 0, Cited by 0] [Section 200(2)] [Section 200] [Entire Act]

State of Telangana - Subsection

Section 200(2)(h) in Telangana District Boards Act, 1955

(h)the levy of betterment, contributions by the Board or other authority carrying out any regional or village plan or local lay-out from the owner of any property the value of which has increased or is likely to increase by reason of the making of such plan or lay-out;