Section 5 in Karnataka Irrigation (Levy of Betterment Contribution and Water Rate) Act, 1957
5. When contribution becomes payable.
(1)[The [contribution] [Substituted by Act 8 of 1964 w.e.f. 31.10.1957.]] shall become payable under this Act on a written notice of demand therefor issued by [ the Betterment Levy Officer] [Substituted by Act 8 of 1964 w.e.f. 31.10.1957.] being served on land holder [in the same manner as the notice under subsection (4) of section 4 is required to be served.] [Inserted by Act 29 of 1974 w.e.f. 22.6.1974.][Provided that no notice of demand shall be served on a landholder until an order made under sub-section (5) of section 4 becomes final;] [Inserted by Act 13 of 1966 w.e.f. 1.9.1960.](2)For the avoidance of doubt, it is hereby declared that it shall not be necessary to serve notice on any person other than the landholder, who has an interest in the land or on a successor-in-interest of the landholder or in respect of any instalment of the [contribution.] [Substituted by Act 13 of 1966 w.e.f. 1.9.1960.](3)[ x x x] [Omitted by Act 13 of 1966 w.e.f. 1.9.1960.]
