Section 4(5) in Karnataka Irrigation (Levy of Betterment Contribution and Water Rate) Act, 1957
(5)On the date fixed under sub-section (3) or on such other date to which an inquiry may be adjourned, the Betterment Levy Officer shall, after holding a formal inquiry in the manner provided by the [Karnataka] [Adapted by the Karnataka Adaptations of Laws Order, 1973 w.e.f. 1.11.1973.] Land Revenue Act, 1964, and after giving an opportunity of being heard to every person who has made a statement under subsection (3), make an order specifying, -(a)the increase in value of the lands by the completion of the construction, restoration, expansion or alteration of the irrigation work;(b)the amount of betterment contribution payable in respect of the said lands; and(c)the date from which such betterment contribution shall be payable.
