Section 34 in The Orissa Betterment Charges Rules, 1958
34. Correction of records according to declaration made under Section 12 (3) of the Act.
- The records of betterment charges shall be corrected with reference to the declaration published under Rule 32 or 33, as the case may be, and revised demand notices shall issue to the persons liable to pay the betterment charges according to the declaration.
