Section 18(2)(a) in The M.P. Bhumi Sudhar Yojana Adhiniyam, 1967

[Cites 0, Cited by 0] [Section 18(2)] [Section 18] [Entire Act]

State of Madhya Pradesh - Subsection

Section 18(2)(a) in The M.P. Bhumi Sudhar Yojana Adhiniyam, 1967

(a)the final statement specifying therein-

(i)the work carried out;

(ii)the total cost of the whole work;

(iii)the balance after deducting from the total cost the interim amount set out in the interim statement;

(iv)in relation to such balance the amount to be recovered from the owners as cost or part cost;

(v)the period within which such amount is to be recovered;

(vi)the names of persons whom such amount is recoverable;

(vii)the general rate per acre or per rupee of assessment per annum at which the amount specified under clause (iv) should be recovered;

(viii)if in the case of any survey number or subdivision of a survey number the amount recoverable from the owner thereof is to be recovered at a rate other than the general rate, such rate and a list of all such survey numbers or sub-divisions;

(ix)the work which, in his opinion, shall be maintained and repaired individually or jointly and the names of such persons;

(x)such other particulars as may be prescribed;

Legal Document View

Unlock Advanced Research with PRISMAI

State of Madhya Pradesh - Subsection

Section 18(2)(a) in The M.P. Bhumi Sudhar Yojana Adhiniyam, 1967