Section 4(3) in Karnataka Irrigation (Levy of Betterment Contribution and Water Rate) Act, 1957
(3)The statement so prepared along with a public notice shall be published in the village chavadi and the taluk office and in such other manner as may be prescribed. Such notice shall require the landholders of lands under the irrigable command of the irrigation work to appear before the Betterment Levy Officer either personally or by agent at a time and place therein mentioned (such time not being earlier than one month from the date of publication of the notice), and to state,-(a)their objections,-(i)to the inclusion of the lands in the statement as lands under the irrigable command of the irrigation work;(ii)to the inclusion of the lands in the statement as lands of any specified nature and extent of irrigability; and(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.[( 4) The Betterment Levy Officer shall also serve notice to the same effect on the landholder of such land in the manner provided in section 30 of the [Karnataka] [Substituted by Act 29 of 1974 w.e.f. 1.9.1960.] Land Revenue Act, 1964 (Karnataka Act 12 of 1964) for service of notices.]
