78F. [ Board to give notice to persons liable to payment of betterment fee] [Sections 78D to 78G inserted by Ben Act 8 of 1931.].-When the amount of all betterment fees payable in respect of land in the area comprised in the scheme has been determined under section 78B or section 78C, as the case may be, the Board 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 [ten per cent, per annum] [Words substituted by W. B. Act 42 of 1983.] upon any amount outstanding shall be payable from that date.
