Section 4(1) in Karnataka Irrigation (Levy of Betterment Contribution and Water Rate) Act, 1957
(1)The amount of betterment contribution payable in respect of any land referred to in section 3 shall be an amount equal to one-half of the difference between the market value of such land before the date of commencement of the construction, restoration, expansion or alteration of the irrigation work and the market value after the date of completion of such construction, restoration, expansion or alteration:Provided that the amount of betterment contribution payable in respect of any land shall not be more than [one thousand and five hundred rupees] per acre:Provided further that no betterment contribution shall be leviable in respect of any land,-(i)which is unarable (Kharab); or(ii)benefited by the construction, restoration, expansion or alteration of a tank, well, reservoir, anicut, bandhara, pond, spring pond, kunta, talaparige or madugu, which is not capable of irrigating more than one hundred acres of land:Provided also that for purposes of this sub-section, the increase in the market value of the land consequent upon any improvement of the land made by the landholder shall be excluded.
