(1)If the owner of land desires to pay the amount of betterment charges by annual instalments as provided in section 47. he shall make an application to that effect in writing to the officer making the under section 42 within one month from the date of the communication of the order made under section 42 or the date of the decision of the Court order under section 44, as the case may be. The owner shall state in the application the number of instalments in which he desires to pay the charges. Such number shall not exceed ten.
