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State of Gujarat - Section

Section 56A in The Bombay Irrigation Act, 1879

56A. Payment of betterment charges.

- The betterment charges shall be payable on the date fixed under the rules made by the State Government under section 70.Provided that the owner of the land on which such charges are imposed may execute an agreement in favour of the State Government, agreeing to pay the amount of such charges by annual instalment together with interest at such rate and within such period as may be prescribed by rules.