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[Cites 0, Cited by 0] [Section 285(1)] [Section 285] [Entire Act]

State of Uttar Pradesh - Subsection

Section 285(1)(ii) in Uttar Pradesh Municipal Corporation Act, 1959

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