Section 46(5) in Kerala Irrigation and Water Conservation Act, 2003
(5)The Government may, on their own motion or on application by an owner of land aggrieved by an order under sub-section (4), revise the rate of betterment contribution in respect of any land specified in the said order:Provided that no order increasing the rate of betterment contribution shall be made without giving the person affected thereby an opportunity of being heard.
