Section 23 in The Punjab Betterment Charges and Acreage Rates Rules, 1955
23. Apportionment of dues among joint ownerships.
- If any land on which betterment charges are levied, is owned by more than one person, or is in possession of more than one occupancy tenant, the Divisional Canal Officer or the Deputy Collector or other Revenue Officer, on receipt of an application from any one of the owners will apportion betterment charges amongst all owners or occupancy tenants according to their share in the said land or tenancy as given in Revenue records. But nothing contained herein shall affect joint and several liability to pay full amount of betterment charges.
