Section 18 in The Rajasthan Lands Special Irrigation Charges Rules, 1954
18. Evaluation of land offered for surrender in lieu of betterment charges.
- In case surrender land hi lieu of betterment charges has been accepted by the Divisional Canal Officer after due investigation, he will evaluate the area surrendered at the rate fixed by the Board for such class land with reference to the date subsequent to the completion of the irrigation scheme. The decision of the Divisional Canal Officer shall be subject to the final approval of the Chief Engineer.
