-Before the betterment contribution shall become recoverable under sub-section (1) of Section 58-C, the State Government or a revenue officer not below the rank of Sub-Divisional Officer authorized in this behalf by the State Government, shall issue a notification,-(i)specifying therein the command area defining the boundaries thereof;(ii)appointing the place or places at which the particulars of holding of permanent holders whose lands are situated in the command area specified in clause (i) can be seen; and(iii)appointing an officer not below the rank of a Sub-Divisional Officer (hereinafter referred to as the authorised officer), for enquiry in connection with levy of such betterment contribution;(iv)specifying a date not less than three months from the date of the publication of such notification and requiring every permanent holder in the said area who objects to the inclusion of any land within the command area or to the correctness of any particular regarding his holding to present to the authorised officer, a written objection on or before such date, stating the nature of his objection and the relief sought by him.]
