Section 41 in Damodar Valley Corporation Act, 1948
41. Corporation's share in betterment levy by State Governments.-
In the event of any betterment levy being imposed by a [State] [Substituted for the word "Provincial" by A.L.O., 1950] Government, the proportionate proceeds thereof in so far as they are attributable to the operations of the Corporation shall be credited to the Corporation.
