Section 4(3)(a) in Karnataka Irrigation (Levy of Betterment Contribution and Water Rate) Act, 1957

[Cites 0, Cited by 0] [Section 4(3)] [Section 4] [Entire Act]

State of Karnataka - Subsection

Section 4(3)(a) in Karnataka Irrigation (Levy of Betterment Contribution and Water Rate) Act, 1957

(a)their objections,-

(i)to the inclusion of the lands in the statement as lands under the irrigable command of the irrigation work;

(ii)to the inclusion of the lands in the statement as lands of any specified nature and extent of irrigability; and