Section 25 in Andhra Pradesh (Andhra Area) Town-Planning Act, 1920
25. Assessment and collection of betterment contribution.
(1)The betterment contribution shall be a first charge on the property on which it is due, subject to the prior payment of land revenue, if any, due to the Government thereon, and shall be paid in half-yearly installments of one-half of the amount fixed for the year.
