Section 6(1) in Karnataka Irrigation (Levy of Betterment Contribution and Water Rate) Act, 1957
(1)The landholder of any land, in respect of which any [contribution] [Substituted by Act 13 of 1966 w.e.f. 1.9.1960.] is payable, shall pay it in the manner prescribed either by surrendering to the Government a portion of his land the value whereof is equal to the amount of [contribution] [Substituted by Act 13 of 1966 w.e.f. 1.9.1960.], or in cash, or partly by surrendering land and partly in cash.
