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[Cites 0, Cited by 0] [Section 215(1)] [Section 215] [Entire Act]

NCT Delhi - Subsection

Section 215(1)(b) in The New Delhi Municipal Council Act, 1994

(b)if any such increase in the value exceeds the amount of loss sustained or expenses incurred by the owner, the Chairperson may recover from him half the amount of such excess as a betterment charge.