Section 1 in Karnataka Irrigation (Levy of Betterment Contribution and Water Rate) Act, 1957
1. Short title and extent.
(1)This Act may be called the [Karnataka] [Adapted by the Karnataka Adaptations of Laws Order, 1973 w.e.f. 1.11.1973.] Irrigation (Levy of Betterment Contribution and Water Rate) Act, 1957.(2)It extends to the whole of the [State of Karnataka] [Adapted by the Karnataka Adaptations of Laws Order, 1973 w.e.f. 1.11.1973.].(3)It shall come into force on such [date] [This Act has come into force w.e.f. 1.9.1960 by Notification. Text of the Notification is at the end of the Act.] as the Government may by a notification appoint.
