Section 6(2) in Karnataka Irrigation (Levy of Betterment Contribution and Water Rate) Act, 1957
(2)Where the landholder chooses to pay the whole or part of the [contribution] [Substituted by Act 13 of 1966 w.e.f. 1.9.1960.] by surrendering land, the surrender shall be subject to the following conditions: -(a)the value of the land offered for surrender shall, for the purpose of payment of [contribution] [Substituted by Act 13 of 1966 w.e.f. 1.9.1960.], be determined by the [Deputy Commissioner] [Substituted by Act 23 of 1961 w.e.f. 16.11.1961.] in the prescribed manner;(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:Provided that the [Deputy Commissioner] [Substituted by Act 23 of 1961 w.e.f. 16.11.1961.] may on the ground of inaccessibility or inconvenient location of the land or such other grounds as may be prescribed refuse to accept the surrender.
