58H. [ Determination of betterment contribution payable by holders. [Substituted By M.P. Act. No. 13 of 1968.]
(1)After the objections, if any, preferred under Section 58-D have been disposed of, the authorised officer shall make an order specifying-(a)the lands (with Khasra Nos and area) commanded by the new canal;(b)the betterment contribution payable by each permanent holder in respect of the land specified under (a) above.(2)The order shall be notified in the prescribed manner, and a copy thereof shall be placed for public inspection at such place or places and for such time, as may be prescribed.]
