Section 3(1) in The Delhi Development (Betterment Charge Arbitration Rules, 1961
(1)As soon as may be, after the assessment made by the authority of the amount of betterment charge payable by any person in respect of any property has been objected to the Authority shall refer for the determination by the arbitrators, of the betterment charge, the person by whom it is payable and the apportionment, if any, of the betterment charge among the persons liable.
