39. Betterment charges to be first charge on land, next to land revenue.
- From the date specified in the order fixing the betterment charges as the date from which such charges shall be leviable, or from such date as may be otherwise specified by the Highways authority under section 35 as the date from which such charges shall be leviable, subject to the prior payment of the land revenue, if any, due to the Government thereon, be a first charge on the land in respect of which such betterment charges are leviable.
