Section 65 in The Rajasthan Urban Improvement Act, 1959
65. Payment of betterment charge.
(1)The betterment charge levied under this Act shall be payable in such number of installments and each installment shall be payable at such time and in such manner as may be fixed by regulations made in this behalf.(2)Any arrear of betterment charge shall be recoverable in the manner laid down in the Municipal law for the time being in force for the recovery of municipal claims.
