Section 271(2) in The Bombay Provincial Municipal Corporations Act, 1949
(2)If, in the opinion of the Commissioner, any land within the limits aforesaid, which is not required for the execution of the scheme will, as the result of such execution, be increased in value, the scheme may, in lieu of providing for the acquisition of such land, provide for the levy of a betterment charge [***] in respect of the increase in value thereof. [The betterment charge shall be levied at such rate, at such time and in such manner as is hereinafter provided.]
