65A. Certain lands deemed to be in excess of ceiling area.—
Where as a result of irrigation from a source constructed by the State Government, any land held by a person or if he has family, together with any member of his family or a family is converted into any other class of land and thereby the lands held by such person or family exceed the ceiling area, the land so in excess shall be deemed to be surplus land and accordingly the provisions of sections 66 to 76 shall, so far as may be, apply to the surrender to and vesting in the State Government of such excess land.Explanation.—For purposes of this section, the land shall be deemed to have been converted from the date of completion of the irrigation work notified under section 3 of the Karnataka Irrigation (Levy of BettermentContribution and Water Rate) Act, 1957 (Karnataka Act 28 of 1957).
