Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 13] [Entire Act]

Bombay Presidency - Subsection

Section 13(3) in The Bombay Highways Rules, 1958

(3)The instalments shall be so fixed as secure the full payment of whole amount of betterment charges together with interest as far as possible within the period specified by the owner in his application but in no case shall such period exceed ten years from the date on which such charges become leviable.