Section 20 in The Punjab Betterment Charges and Acreage Rates Rules, 1955
20. Evaluation of land offered for surrender in lieu of Betterment Charges.
- Where land in lieu of betterment charges has been accepted by the Divisional Canal Officer after due investigation, he will evaluate the area considered at such rates as may have been fixed by the Board for such class of land with reference to the date subsequent to the commencement of the irrigation scheme fixed under section 5 (1). The decision of the Divisional Canal Officer shall be subject to the final approval of the Superintending Canal Officer.
