Section 16(2) in Karnataka Command Areas Development Act, 1980
(2)When the land holder fails to carry out the work as provided in the proviso to sub- section (1), the Authority shall, carryout or get carried out the land development work, and, -(a)the land development so carried out shall be deemed to have been done with the consent of the land holder for whose benefit it is intended;(b)subject to such rules as may be prescribed the proportionate cost of works including survey, supervision, and any other amount as may be certified by the Authority shall be a charge on the land and provisions of sub-section (3) of section 20 shall mutatis mutandis apply for recovery thereof.
