- On the dale 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 the notice under Section 42, make an order. The order shall specify-(a)the lands benefited by the construction of works;(b)the increase in the value of such lands by the proposed construction; and(c)the amount of betterment charges leviable on each of the said lands :Provided that the betterment charges shall be levied from the ate of order of diversion passed by Sub Divisional Officer (Revenue) under Section 172 of Madhya Pradesh Land Revenue Code, 1959 (No. 20 of 1959) :Provided further 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 from the middle of the highway on either side.
