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State of Rajasthan - Section

Section 48 in Rajasthan Highways Act, 1995

48. Payment of betterment charges.

- The betterment charges shall be payable on the date fixed under the rules made by the State Government under section 69:Provided that the owner of the land on which such charges are imposed may execute an agreement in favour of the State Government agreeing to pay the amount of such charges by annual instalments together with interest at such rate and within such period as may be prescribed.