Section 5(1) in Karnataka Irrigation (Levy of Betterment Contribution and Water Rate) Act, 1957
(1)[The [contribution] [Substituted by Act 8 of 1964 w.e.f. 31.10.1957.]] shall become payable under this Act on a written notice of demand therefor issued by [ the Betterment Levy Officer] [Substituted by Act 8 of 1964 w.e.f. 31.10.1957.] being served on land holder [in the same manner as the notice under subsection (4) of section 4 is required to be served.] [Inserted by Act 29 of 1974 w.e.f. 22.6.1974.][Provided that no notice of demand shall be served on a landholder until an order made under sub-section (5) of section 4 becomes final;] [Inserted by Act 13 of 1966 w.e.f. 1.9.1960.]
