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State of Odisha - Section

Section 10 in The Orissa Betterment Charges Rules, 1958

10. Manner of calculation of betterment charges.

- The cost of making the land fit for advantageous irrigation at the rates fixed under Rule 9 shall be deducted from the increase in capital value as ascertained under Subsection (2) of Section 3 and one-half of the balance shall be adopted as the betterment contribution payable under the Act. The Collector shall fix the rate of betterment contribution per acre for each class of lands as delimited by him.Note-The following formula represent the betterment charges :
(1)10 (Pa-Pb) C
(2)| 10 (Pa-Pb-D)-C2
Where the land was under dry cultivation prior to the supply of irrigation:Pa=Estimated value of gross produce of the land after supply of irrigation.Pb=Estimated value of gross produce of the land before supply of irrigation.C=Cost of making the land fit for advantageous irrigation.D=Difference between the cost of wet cultivation and the cost of dry cultivation.