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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Karnataka - Subsection

Section 10(3) in Karnataka Irrigation (Levy of Betterment Contribution and Water Rate) Act, 1957

(3)The amount of water rate [or the water charges, as the case may be] [Inserted by Act 24 of 2000 w.e.f. 14.6.2000.] shall be recoverable in the same manner as arrears of land revenue due on the land.