35. Betterment tax to be made a charge on his interest in the land.
(1)The person liable to pay a betterment tax may at his option instead of making a lump-sum payment or payment by instalments where allowed by the Board, execute an agreement with the Board or any other authority specially authorise by the State Government in this behalf to leave the said liability outstanding as a charge on his interest in the land subject to the payment in perpetuity of interest at the rate of 6% per annum.(2)A person who has exercise his option under sub-section (1) may at any time after giving six months notice of his intention so to do, redeem the charge of paying the assessed amount of betterment tax or such part of its as may have been outstanding against him at the time he executed the agreement under sub-section (1).
