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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Assam - Subsection

Section 35(1) in The Assam Highway Act, 1989

(1)The person liable to pay a betterment tax may at his option instead of making a lump-sum payment or payment by instalments where allowed by the Board, execute an agreement with the Board or any other authority specially authorise by the State Government in this behalf to leave the said liability outstanding as a charge on his interest in the land subject to the payment in perpetuity of interest at the rate of 6% per annum.