Section 3(2) in The Delhi Development (Betterment Charge Arbitration Rules, 1961
(2)In making the reference, the Authority shall state for the information of the arbitrators, in writing -(a)the situation and extent of the land regarding which the betterment charge is to be determined;(b)the names of the persons by whom betterment charge is payable;(c)the amount of betterment charge payable by each person;(d)the objection, if any, filed by the objector;(e)a brief statement of the basis of the assessment of the amount of betterment charge.
