Section 25 in The Orissa Betterment Charges Rules, 1958
25.
(a)Soon after completion of the enquiry in the manner specified under Rule 24 and of such other matters as may be considered necessary, the Collector, if he conducted the enquiry himself shall submit his report or the report received from the officer authorised in this behalf with his recommendations through the Board of Revenue to the State Government for necessary orders.(b)The State Government after considering the Collector's report and the views of the Board of Revenue thereon may refuse to accept or may allow the relinquishment or delivery of the land in exchange. If the application is refused, the recovery of the betterment charges will be made from the applicant in instalments unless otherwise he opts for payment in lump sum.
