Section 6 in The Punjab Betterment Charges and Acreage Rates Rules, 1955
6. [ Disposal of objections to Schedule of Betterment Charges. [Punjab Government Notification rule 6 dated 19.6.57.]
- Any aggrieved landowner or occupancy tenant may present a petition in writing to Government through the Betterment Board, within sixty days of publication of draft Schedule in Official Gazette or from the date of its publication in the village, whichever is later, stating his objections to the levy of Betterment Charges or the rate thereof. The Board shall consider the objections and submit their report thereon to the Government.] [Punjab Government Notification dated 10.19.56.]
