Section 22 in The Punjab Betterment Charges and Acreage Rates Rules, 1955
22. Apportionment of dues between owners and occupancy tenants.
- The apportionment of betterment charges and acreage rates between landowners and occupancy tenants will be carried out by the Divisional Canal Officer or the Deputy Collector or other Revenue Officer of the District concerned, in accordance with their rights as entered in the Revenue Records.
