Section 10(1B) in Karnataka Irrigation (Levy of Betterment Contribution and Water Rate) Act, 1957
(1B)Notwithstanding anything contained in the Karnataka Co-operative Societies Act, 1959 (Karnataka Act 11 of 1959) [or Karnataka Societies Registration Act, 1960 (Karnataka Act 17 of 1960)] [Inserted by Act 9 of 2002 w.e.f. 25.2.2002.] [x x x] [Omitted by Act 24 of 2000 w.e.f. 14.6.2000.] Government may issue direction from time to time for the purpose of implementing the provisions of sub-section (1A), to ensure equitable distribution of water and efficient collection of [water charges] [Substituted by Act 24 of 2000 w.e.f. 14.6.2000.] which shall be binding on the water users societies.] [or as the case may be Water Users Association] [Inserted by Act 9 of 2002 w.e.f. 25.2.2002.][( 2) x x x] [Omitted by Act 8 of 1964 w.e.f. 27.2.1964.]
