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[Cites 0, Cited by 0] [Section 6(2)] [Section 6] [Entire Act]

State of Karnataka - Subsection

Section 6(2)(b) in Karnataka Irrigation (Levy of Betterment Contribution and Water Rate) Act, 1957

(b)the owner of the land shall prove to the satisfaction of the [Deputy Commissioner] [Substituted by Act 23 of 1961 w.e.f. 16.11.1961.] that such land is free from all encumbrances; the [Deputy Commissioner] [Substituted by Act 23 of 1961 w.e.f. 16.11.1961.] shall notify the proposed surrender and invite objections in such manner and within such period as may be prescribed; if any objection is received and the [Deputy Commissioner] [Substituted by Act 23 of 1961 w.e.f. 16.11.1961.] is satisfied that the land is not free from encumbrance, he shall refuse to accept the surrender and shall recover the contribution in cash; if no objection is received and the [Deputy Commissioner] [Substituted by Act 23 of 1961 w.e.f. 16.11.1961.] is satisfied that the land is free from encumbrance, he shall by order in writing accept the surrender and after such acceptance, the land shall vest in the Government free from all encumbrances and the Government may dispose of it in such manner as it deems fit: