Section 9 in Karnataka Irrigation (Levy of Betterment Contribution and Water Rate) Act, 1957
9. Right of reimbursement in respect of contribution.
- Where the landholder (not being in the South Kanara District a walawargadar, a kayamgenidar, a permanent tenant or a mulgeni tenant) liable to pay contribution under this Act is not the owner of the land or is a co-owner of the land, nothing in this Act shall be deemed to affect his right to reimbursement from the owner or to recover proportionate part from the coowner, as the case may be.
