45. Reference against order of authorised officer under section 43.
(1)Any person aggrieved by the order fixing the betterment charges may, by a written application to the officer authorised under section 42, require that the matter be referred to the court.(2)Any such application shall be made within six weeks from the date on which the order of the officer referred to in sub-section (1) was communicated to such person and shall be in such form as may be prescribed.(3)The provisions of section 5, 12 and 14 of the Indian Limitation Act, 1963 (Central Act 36 of 1963) shall apply to the computation of the time fixed for reference under sub-section (2).(4)The officer authorised under section 42 shall make the reference in such manner as may be prescribed.
