Section 124(3A) in The Maharashtra Village Panchayats Act, 1959
(3A)[ For the purposes of levying a betterment charge, the panchayat shall give notice to person believed to be owners of, or interest on the lands benefited by any scheme or project, make an inquiry and after hearing any objections, determine the lands benefited by the scheme or project, increase in the value of the lands as a result of any such scheme or project, the rate of betterment charge leviable on each of such lands and the date from which the betterment shall be leviable. The State Government may make rules for such supplemental and incidental matters including provisions for giving exemption from such charges in respect of the levy of betterment charges as it think fit.] [Sub-section (3A) was inserted by Maharashtra 13 of 1975, Section 18(2).][* * * *] [Sub section (4) was deleted by Maharashtra 16 of 1975, Section 28, Schedule 11.]
