Section 6(3) in Karnataka Irrigation (Levy of Betterment Contribution and Water Rate) Act, 1957
(3)The Government may by general or special order direct that in respect of any work, or class of cases the [contribution] [Substituted by Act 13 of 1966 w.e.f. 1.9.1960.] shall be payable only in cash and not by surrendering land.
