44. Reference against order of authorised officer under section 42.
(1)Any person aggrieved by the order fixing the betterment charges may, by written application to the officer authorised under section 41, require that the matter be referred to the Civil Judge within the limit of whose jurisdiction the land is situate.(2)Any such application shall be made within six weeks from the date on which the order of the officer referred to in sub-section (1) was communicated to such person and shall be in such form as may be prescribed.(3)The provisions of sections, 5, 12 and 14 of the Indian Limitation Act, 1963, shall apply to the computation of the time fixed for reference under sub-section (2).(4)The officer authorised under section 41 shall make the reference in such manner as may be prescribed.
