Section 50 in The Punjab Town Improvement Act, 1922
50. Limitation of powers of trust under section 49.
(1)The trust shall not take any action under sections 96, 97, 98, 99, 100, 101, 102, 132, 133, 134, 135, 136, 137, 138 or 139 of the Municipal Act without having previously consulted the municipal committee and obtained its consent, provided that if the said committee does not give consent, the matter in dispute shall forthwith be referred to the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government whose decision shall be final.(2)If the municipal committee deems it necessary that action should be taken within the trust area under sections 96; 97; 98; 99, 100, 101, 102, 132, 133, 134, 135; 136, 137, 138, or 139 of the Municipal Act, it shall make an application to the trust requiring that such action be taken, and the trust shall thereupon comply with the application, or give its reasons in writing for rejecting it, provided that if the application be rejected, the matter shall forthwith be referred to the [State] [Substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government whose decision shall be final.[50A. Power to levy betterment contribution. - Where by the making of any scheme the value of any property has increased or is likely to increase, the trust shall be entitled to recover from the owner of such property an annual betterment contribution for such term of years and at such uniform percentage of the increase in value not exceeding ten per centum as may, subject to rules, be fixed in the scheme :Provided that the aggregate amount of the contribution so recovered shall not exceed one-half of the maximum increase in value during the aforesaid term of years as ascertained under this Act.] [Sections 50-A, 50-B, 50-C and 50-D, added by Punjab Act 15 of 1952.]
