47. Betterment charges to be first charge on land next to land revenue.
- From the date specified in the order fixing the betterment charges as the date from which such charges shall be leviable or from such date as may be otherwise specified by the Authority under section 45 as the date from which such charges *hall be leviable and the betterment charges recoverable in respect of any land, if not paid on demand within the specified period, shall be recoverable as arrears of land revenue.
