Section 19 in The Punjab Betterment Charges and Acreage Rates Rules, 1955
19. Conditions for surrender of land in lieu of Betterment Charges.
- [Surrender of land by any assessee in lieu of full or part payment of betterment charges shall be accepted only if -(a)the area to be surrendered is free from all encumbrances and is not in cultivating possession of a tenant or tenants;(b)it does not reduce the holding of the assessee to less than thirty standard acres or fifty ordinary acres, whichever is less; and(c)the area to be surrendered is in a compact block of not less than ten ordinary acres].
