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[Cites 0, Cited by 1] [Section 2(15)] [Section 2] [Entire Act]

State of Karnataka - Subsection

Section 2(15)(e) in Karnataka Land Reforms Act, 1961

(e)the renewal or reconstruction of any of the foregoing works, or alterations therein or additions thereto; but does not include temporary wells and such water-channels, embankments, levellings, enclosures or other works, or petty alterations or repairs to such works, as are commonly made by cultivators of the locality in the ordinary course of agriculture;