Section 51 in THE UTTAR PRADESH AVAS EVAM VIKAS PARISHAD ADHINIYAM, 1965
51. Assessment of betterment fee. - (1) When if appears to the Board that the scheme is sufficient advanced to enable the amount of the betterment fee to be determined, the Board shall, by resolution passed in this behalf, declare that for the purpose of determining such fee, the execution of the scheme shall be deemed to have been completed and shall thereupon give notice in writing to every person on whom a notice has been served under section 29 or to the successor-in-interest of such person, as the case may be, that the Board proposes to assess the amount of betterment fee payable in respect of such land under section 50.
(2)After giving such person an opportunity of being heard, the Board shall in the manner prescribed, assess the amount of betterment fee payable by him, and serve . on him a copy on the order of assessment.(3)The assessment made under sub-section (2) shall, subject to the result of appeal, if any, under sub-section(4) be final.(4)Any person aggrieved against an order of levy or assessment under sub-section (2), may file an appeal before the Tribunal within such time and in such manner as may be prescribed.(5)The Tribunal may, after giving an opportunity of hearing to the parties in the prescribed manner, pass such orders as it may deem fit.(6)The Tribunal may, pending decision of the appeal, pass such interim orders as it may deem fit.
