Section 42 in Chhattisgarh State Rajmarg Adhiniyam, 2003
42. Inquiry and order.
- On the date fixed under Section 41 or on such other date to which the inquiry may be adjourned, the officer authorised under Section 41 shall, after holding a formal enquiry and after hearing the objections, if any stated by the persons as required by notice under Section 41, make an order. The order shall specify :-(a)the lands benefited by the construction of works;(b)the increase in the value of such lands by the proposed construction; and(c)the amount of betterment charges leviable on each of the said lands :Provided that the betterment charges shall be levied from the date of order of diversion passed by Section 172 of Chhattisgarh Land Revenue Code 1959 (No. 20 of 1959) :Provided further that no betterment charges shall be leviable in respect of any land :-(i)which is unsuitable for development as a building site, or(ii)which is situated beyond a distance of two hundred meters from the middle of the highway on either side.
