- On the date fixed under section 41 or on such other date to which the inquiry may be adjourned, the officer authorised under section 41 shall, after holding an inquiry in the prescribed manner and after hearing objections, if any, stated by the persons as required by notice under section 41, make an order. The order shall specify,-(a)the lands benefited by the constructions of the work;(b)the increase in the value of such lands by the proposed construction;(c)the amount of the betterment charges leviable on each of the said lands;(d)the date from which such betterment charges shall be leviable:Provided that no betterment charges shall be leviable in respect of any land,-(i)which is unsuitable for development as a building site, or(ii)which is situated beyond a distance of one furlong from the middle of the highway on either side.
