Section 122A(1) in Karnataka Land Revenue Act, 1964
(1)As soon as may be after the settlement is introduced under section 122, the assessment of land revenue on each survey number or sub-division shall be determined by the [Deputy Director for Settlement] or the [Assistant Director for Settlement] [Adapted by the Karnataka Adaptations of Laws Order, 1973 w.e.f. 1.11.1973.] or such other officer as the [Director for Survey, Settlement and Land Records] [Adapted by the Karnataka Adaptations of Laws Order, 1973 w.e.f. 1.11.1973.] may appoint, and the occupant of the land liable to pay the land revenue shall be served with a notice specifying the extent of land, the class of such land, the standard rate applicable and the land revenue payable thereon.
