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[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of Kerala - Subsection

Section 47(2) in Kerala Irrigation and Water Conservation Act, 2003

(2)The owner of any land in respect of which betterment contribution is payable shall be entitled to a rebate of 40%, provided the entire amount of the betterment contribution is paid by him within a period of one year from the date on which he becomes liable to pay the same.