(1)As from such date as the State Government may, by notification, appoint, such date being not earlier than three years from the commencement of the operation of a new canal, there shall be levied on every permanent holder of land, whose land is situated within the commanded area, betterment contribution at the following rates-(a)Rs. 140 per acre, payable in one lump sum; or(b)Rs. 224 per acre payable consecutively for twenty years, excluding the years in which recovery thereof may be postponed by the State Government in accordance with Section 58-1, as under :-(i)Rs. 8 per acre per year for the first five years;(ii)Rs. 12 per acre per year for the next fourteen years;(iii)Rs. 16 per acre fro the twentieth year.
