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State of Punjab - Section

Section 5 in The Punjab Betterment Charges and Acreage Rates Rules, 1955

5. Publication of Draft Schedule of Betterment Charges.

- A draft of the schedule of betterment charges prepared under section 4 (1) [* * * * * * * *] [Punjab Government Notification rule 5 dated 3.5.57.] shall be published in the Official Gazette, and in the manner provided in Rule 3. This Schedule will include information regarding rates per acre payable as Betterment Charges for each class of land:-
(a)when paid in lumpsum,
(b)when paid by instalments,
(c)maximum number of instalments allowed for payment.