85. Board to give notice to persons liable to payment of betterment fees.
- When the amount of all betterment fees payable in respect of land in the area comprised in the scheme has been determined under section 81 or section 82, as the case may be, the Board shall, by a notice in writing to be served on all persons liable to such payment, fix a date by which such payment shall be made, and interest at the rate of six per centrum per annum upon any amount outstanding shall be payable from that date.
