71. Trust to give notice to persons liable for payment of betterment contribution.
- [When the amount of betterment contribution has been determined under section 70] [Inserted by M.P. Act XIII of 1952, section 3.], the Trust shall, by a notice in writing to be served on all persons liable to such payment, fix a date by which such payment shall be made, and interest [at the rate of six per cent per annum] [Substituted for 'at the rate to be agreed upon by such persons' by Central Provinces and Berar Act XXXIV of 1949, section 21.] upon any amount outstanding shall be payable from that date:[Provided that where any other rate of interest has been specified in any agreement entered into before the 1st day of March 1949, such rate of interest shall prevail.] [Inserted by Central Provinces and Berar Act XXXIV of 1949, section 21.]
