- On the date fixed under section 34 or on such other date to which the inquiry may be adjourned, the Highways Authority shall, after holding a formal inquiry and after hearing the objections, if any, stated by the persons as required by the notice under section 34, make an order. Such order shall specify-(a)the lands benefited by the work referred to in section 34;(b)the increase in the value of such lands by such work;(c)the amount of the betterment charges leviable on each of the said lands;(d)the date from which such betterment charges shall be leviable: Provided that no betterment charges shall be leviable in respect of any land-(i)which is unsuitable for development as a building site, or(ii)which is situated beyond a distance of two hundred meters from the middle of the highways on either side.
