Section 33 in The Jammu and Kashmir Development Act, 1970
33. Assessment of betterment charges by Authority.
(1)When it appears to the Authority that any particular development plan is sufficiently advanced to enable the amount of the betterment charges to determined, the Authority may, by an order made in this behalf, declare that for the purpose of determining the betterment charges the execution of the plan shall be deemed to have been completed and shall thereupon give notice in writing to the owner of the property or any person having an interest therein that the Authority proposes to assess the amount of the betterment charge in respect of the property under section 32.(2)The Authority shall then assess the amount of betterment charges payable by the person concerned after giving such person on opportunity to be heard and such person shall, within three months from the date of receipt of the notice in writing of such assessment from the Authority, inform the Authority by a declaration writing that he accepts the assessment or dissents from it.(3)When the assessment proposed by the Authority is accepted by the person concerned within the period specified in sub-section (2), such assessment shall be final.(4)If the person concerned dissents the assessment of fails to give the authority the information required by sub-section (2) within the period specified therein the matter shall be determined by an arbitrator in the manner provided in section 34.
