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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Karnataka - Subsection

Section 2(1)(b) in Karnataka Irrigation (Levy of Betterment Contribution and Water Rate) Act, 1957

(b)[ 'Betterment Levy Officer' means such officer as the Government may appoint to be the Betterment Levy Officer in respect of any area or irrigation work; [Substituted by Act 8 of 1964 w.e.f. 31.10.1957.]
(ba)'contribution' means the tax payable as [betterment contribution] under sections 3 and 4;]