14. Relinquishment or exchange of land under section 48.
(1)If the owner of land desires to relinquish the whole or any part of the land or to deliver it in exchange in favour of the State Government under section 48, he shall make an application to that effect in writing to the authorized officer within one month from the date on which betterment charges become leviable in respect of such land.(2)The owner of the land shall state in the application -(a)full particulars of the land and the amount of betterment charges fixed thereon.(b)the area of the land proposed to be relinquished or given in exchange and the value thereof according to the owner.(c)particulars of the encumbrances, if any, on the land.He shall attach a sketch showing the exact location of the land proposed to be relinquished or given in exchange.(3)The authorised officer on receipt of the application shall assess the value of the land proposed to be relinquished or exchanged and shall forward the application along with his recommendations to the State Government, which may pass such orders thereon as it may deem fit under section 48.
