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[Cites 0, Cited by 0] [Section 44] [Entire Act]

State of Assam - Subsection

Section 44(1) in Assam State Housing Board Act, 1972

(1)Any person liable to pay betterment charges respect of any land may at his option, instead of paying the same to the Board, execute an agreement with the Board to leave the payment outstanding as a charge on his interest in the land, subject to the payment in perpetuity of interest at such rate as may be prescribed.