(5)On the date fixed under sub-section (3) or on such other date to which an inquiry may be adjourned, the Betterment Levy Officer shall after holding an inquiry in the manner prescribed and after giving an opportunity of being heard to every person who has made a statement under sub-section (3), make an order specifying -(a)the amount of betterment contribution payable in respect of the said lands; and(b)the date from which such betterment contribution shall be payable.
