Section 4(2) in Karnataka Irrigation (Levy of Betterment Contribution and Water Rate) Act, 1957
(2)As soon as may be, after the publication of a notification under sub-section (2) of section 3 in respect of any irrigation work, the Betterment Levy Officer shall prepare a statement showing the lands under the irrigable command of the irrigation work in respect of which the betterment contribution in accordance with the provisions of subsection (1) is payable, and the nature and extent of irrigability of the different lands.
