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State of Bihar - Section
Section 4 in The Bihar Irrigation and Flood Protection (Betterment Contribution) Act, 1959
4. Specification of lands benefited and rates of betterment contribution.
- Whenever the State Government proposes to levy a betterment contribution under Section 3, it shall, by notification in the Official Gazette, specify the lands which are benefited from an irrigation work or flood protection work and upon such notification the owner of such lands shall be liable to pay betterment contribution at the following rates, namely: -| Rate of levy. | ||
| Rs. | ||
| (a) | in case of an irrigation work, not being a storage dam orreservoir, where the flow of water is not perennial; | 75 per acre. |
| (b) | in case of an irrigation work, not being a storage dam orreservoir, where the flow of water is perennial; | 105 per acre. |
| (c) | in case of a storage dam or reservoir; | 120 per acre. |
| (d) | in case of a flood protection work, where the land benefitedis not situated within an urban area; and | 50 per acre. |
| (e) | in case of a flood protection work, where the land or buildingbenefited is situated within an urban area; | Rs. 200 per acre or 25 per cent of its annual value as enteredin the valuation list prepared under Section 101 of the Bihar andOrissa Municipal Act, 1922 (B. & O. Act VII of 1922) or underSection 133 of the Patna Municipal Corporation Act, 1951 (BiharAct XIII of 1952), as the case may be, whichever is less: |