Section 31 in The Orissa Betterment Charges Rules, 1958
31. Land revenue collection staff to collect betterment charges.
- The revenue staff doing the collection of land revenue may be authorised to collect the betterment charges and grant receipts for the same. The statement of demand of betterment charges in that case, will be furnished to the officer in charge of subdivisions or Tahsils, as the case may be, in respect of their respective jurisdictions through the Collector of the district concerned.
