In the event of any betterment levy being imposed by a State Government, the proportionate proceeds thereof in so far as they are attributable to the operations of the corporation shall be credited to the Corporation.Open in Lexace · Ask the AI about this section
Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.