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

State of Karnataka - Subsection

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

(b)in respect of payment of betterment contributions, the basis on which they claim that the amount of betterment contribution has to be computed, such statement shall be made in writing and signed by the party or his agent.