Section 8 in Karnataka Irrigation (Levy of Betterment Contribution and Water Rate) Act, 1957
8. Payment of contribution by person having interest in land.
- Any person having interest in a land may, notwithstanding that he is not the landholder of such land, pay the contribution payable by the holder in respect of such land and shall, if such person pays the entire contribution within a period of two years from the date on which the landholder becomes liable to pay the contribution, be entitled to a rebate of ten percent.
