58D. Notification of command area by State Government.
- Before appointing the date under sub-section (1) of Section 58-C from which betterment contribution shall be levied the State Government shall issue a notification-(i)specifying the commanded area defining the boundaries thereof;(ii)appointing the place or places at which the particulars of holding of permanent holders whose lands are situated in the commanded area specified in clause (i) can be seen;(iii)appointing a Revenue Officer not below the rank of a Sub-Divisional Officer (hereinafter referred to as the Authorised Officer) who shall enquire into and determine the amount of betterment contribution payable by each permanent holder; and(iv)specifying a date not less than three months from the date of the publication of such notification and requiring every permanent holder in the said area who objects to the inclusion of any land within the commanded area or to the correctness of any particulars regarding his holding to present to the Authorised Officer a written objection on or before such date, stating the nature of his objection and the relief sought by him.
