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[Cites 0, Cited by 0] [Section 6(2)] [Section 6] [Entire Act]

State of Karnataka - Subsection

Section 6(2)(a) in Karnataka Irrigation (Levy of Betterment Contribution and Water Rate) Act, 1957

(a)the value of the land offered for surrender shall, for the purpose of payment of [contribution] [Substituted by Act 13 of 1966 w.e.f. 1.9.1960.], be determined by the [Deputy Commissioner] [Substituted by Act 23 of 1961 w.e.f. 16.11.1961.] in the prescribed manner;