- On the date fixed under section 42 or on such other date to which the inquiry may be adjourned, the officer authorised under section 42 shall, after holding a formal inquiry and after hearing the objections, if any, stated by the persons as required by notice under section 42, make an order.The order shall specify.-(a)the lands benefited by the construction of the works:(b)the increase in the value of such lands by the proposed construction;(c)the amount of the betterment charges leviable on each of the said lands: and(d)the date from which such betterment charges shall be leviable.Provided that no betterment charges shall be leviable in respect of any land.-(i)which is unsuitable for development as a building site; or(ii)which is situated beyond a distance of two hundred meters the middle of the highway on either side.
