Section 94 in Haryana Urban Development Authority Act, 1977
94. Assessment of betterment charges by Local Development [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.].
(1)When it appears to the Vice-Chairman that any particular development scheme is sufficiently advanced to enable the amount of the betterment charge to be determined, the Vice-Chairman may, by an order made in that behalf, declare that for the purpose of determining the betterment charge the execution of the scheme 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 Vice-Chairman proposes to assess the amount of the betterment charge in respect of the property under Section 93.(2)The Vice-Chairman shall then assess the amount of betterment charge payable by the person concerned after giving such person an 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 Vice-Chairman inform the Vice-Chairman by a declaration in writing that he accepts the assessment or dissents from it.(3)When the assessment proposed by the Vice-Chairman 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 from the assessment or fails to give the Vice-Chairman the information required by sub-section (2) within the period specified therein, the matter shall be determined by the Chairman and such determination shall not be questioned in any Court.
