- The betterment contribution shall be levied according to the following principles:-(a)In respect of each property on which the contribution may be levied under section 23, its market value at the date of the publication of the notification under section 10, [XXX] ['Sub-section (1)' omitted by Madras Act II of 1930.] or section 12, shall be estimated without reference to the improvements contemplated in the scheme.(b)In each of the financial years following that in which the scheme takes effect under section 14, [sub-section (6)] [Substituted for 'sub-section (5)' by Madras Act II of 1930.], the market value of each such property on the first day of April of that year shall be estimated by the chairman.(c)If in any financial year, the market value estimated under clause (b) does not exceed that estimated under clause (a), no betterment contribution shall be levied for that year.(d)If in any financial year, the estimated market value under clause (b) exceeds that under clause (a), the municipal council shall levy on the difference a betterment contribution according to the percentage fixed in the scheme:Provided that in estimating the market value of land under clause (a) or clause (b), the value of buildings or other works erected or in the course of erection on such land shall not be taken into consideration.
