Section 47(1) in Kerala Irrigation and Water Conservation Act, 2003
(1)The betterment contribution payable under section 46 in respect of any land shall be paid by the owner of that land in twenty equal annual instalments to such authority, within such time and in such manner as may be prescribed, on a notice of demand issued by that authority:Provided that no such notice shall be served until the expiry of two years from the date of which the land is provided with irrigation facilities.
