Section 29 in The Orissa Betterment Charges Rules, 1958
29. Manner of assessment of betterment charges on waste lands.
- Betterment charges on waste land leased out by Government for cultivation within the irrigable command of any irrigation scheme specified under Section 2 (d) of the Act shall be assessed at the time of sanctioning the lease and the recovery shall be made in the manner specified under Section 7 (1) of the Act.
