Section 68(5) in Nagpur Improvement Trust Act, 1936
(5)The provisions contained in sections 70, 71, 72, 73 and 74 relating to the assessment, interest, recovery and payment of betterment charge and civil suits shall apply mutatis mutandis to the assessment, interest, recovery and payment of abandonment charge and civil suits in respect thereof.] [Substituted, by Central Provinces and Berar Act XXXIV of 1949, section 20.]Betterment contribution.
