122A. [ Notice of assessment to occupants. [Inserted by Act 7 of 1969 w.e.f. 1.4.1964.]
(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.(2)After service of a notice under sub-section (1), the land revenue as specified in such notice shall, subject to any modification made under section 122B, be levied, on the survey number or sub-division.
