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State of Bihar - Section

Section 63 in Bihar Regional Development Authority Act, 1974

63. Payment of betterment charges.

(1)The betterment charge levied under this Act shall be payable in such number of instalments and such instalments shall be payable at such time and in such manner as may be fixed by regulations made in this behalf.
(2)Any arrear of betterment charge shall be recoverable as an arrear of land revenue.