Section 3(3) in Karnataka Irrigation (Levy of Betterment Contribution and Water Rate) Act, 1957
(3)The Government may either suo motu or on application by any landholder affected by a notification issued under sub-section (2), if satisfied that there is any error in any such notification, direct such modification of the notification as it deems fit and the notification shall be modified accordingly by the prescribed officer.] [Inserted by Act 8 of 1964 w.e.f 31.10.1957.]
