Section 50C in The Punjab Town Improvement Act, 1922
50C. [ Assessment and collection of betterment contribution. - (1) The betterment contribution due on any property shall, subject to the prior claim thereon of the State Government, be a first charge on it and shall be paid by its owner in half-yearly instalments of one-half of the amount fixed for the year.
(2)(a)The State Government may make rules for the assessment and collection of the betterment contribution and subject to such rules and the provisions of sections 74, 81, 84, 85 and 86 of the Punjab Municipal Act, 1911, with such adaptations as are necessary to render these provisions consistent with those of this Act, it shall be assessed and collected in the same manner as if it were a tax imposed by a Municipal Committee in respect of immovable property;(b)Lands and buildings exempt from municipal or State taxation shall also be exempt from any betterment contribution.]
