46. Finality of order fixing betterment charges and of decision on reference.
- From the .date specified in the order fixing the betterment charges as the date from which such charges shall be leviable or from such date as may be otherwise specified by the Authority under section 45 as the date from which such charges shall be leviable and the betterment charges recoverable in respect of any land. if not paid on demand within the specified period, shall be recoverable as arrears of land revenue.
