Section 50(c) in The Calcutta Improvement Act, 1911
(c)[ if, owing to charges made in the course of a scheme, any land not previously liable under the scheme to the payment of a betterment fee, becomes liable to such payment, the provisions of sections 43, 45 and 47 shall, so far as they are applicable, be followed in any such case] [Clause (c) inserted by Ben. Act 8 of 1931.].
