35. Betterment tax may at option of the owner of land be made a charge on his interest in the land.
(1)The person liable to pay a betterment tax may, it has option, instead of making either a lump-sump payment or payment by installment where allowed by the Board, execute an agreement with the Board or any other authority specially authorised by the State Government in this behalf, to leave the said liability outstanding as a charge on has interest in the land subject to the payment in perpetuity of interest at the rate of 6% per annum.(2)A person who has exercised 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 it as may have been outstanding against him at the time he execute the agreement under sub-section (1).
