Section 25(b) in The Orissa Betterment Charges Rules, 1958
(b)The State Government after considering the Collector's report and the views of the Board of Revenue thereon may refuse to accept or may allow the relinquishment or delivery of the land in exchange. If the application is refused, the recovery of the betterment charges will be made from the applicant in instalments unless otherwise he opts for payment in lump sum.
