Section 51 in The M.P. Griha Nirman Mandal Adhiniyam, 1972
51. Betterment charges.
(1)When by the making of housing scheme any land in the area comprised in the scheme will in the opinion of the Board be increased in value, the Board in framing the scheme may declare that betterment charges shall be payable by the owner of the land or any person having interest therein in respect of the increase in value of the land from the execution of the scheme.(2)Such increase in value shall be the amount by which the value of the land on the completion of the execution of the housing scheme, estimated as if the land were clear of the buildings, exceeds the value of the land prior to the execution of the scheme estimated in like manner and the betterment charges shall be one half of such increase in value.(3)The Board may, with the previous approval of the State Government declare that such betterment charge shall also be payable in respect of any land not comprised in the scheme but is adjacent to the area comprised in the scheme if such land will be increased in value consequent on the execution of a housing scheme in the area comprised in the scheme.
