(2)Cost of construction with interest, to be apportioned upon the improved lands and reclaimed lands. Amount payable for the improved lands not to exceed value of improvement. - The Commissioners shall, after making such classification, proceed further to apportion the total cost of construction, together with [interest] [Substituted by Section 4 of Bengal Act 2 of 1902 for 'the interest' mentioned in Section 26.] upon the improved lands and reclaimed lands, and shall draw up a statement showing the amount payable to the Collector by each landholder-(a)in respect of his improved lands, if any, and(b)in respect of his reclaimed lands, if any.In making this apportionment the Commissioners shall, as far as may be possible, make payable in respect of each plot or field of improved land a sum not exceeding the amount of the increased capitalized value which, in the opinion of the Commissioners, has been conferred on such land by the works.
