Section 40(1)(a) in Karnataka Irrigation Act, 1965

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State of Karnataka - Subsection

Section 40(1)(a) in Karnataka Irrigation Act, 1965

(a)

(i)unless some work or repair is immediately executed an irrigation work would sustain such serious damage as to cause sudden and extensive public injury, or

(ii)unless some clearance of an irrigation work which is necessary in order to maintain the established course of irrigation or drainage is immediately executed serious public loss would occur, and

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State of Karnataka - Subsection

Section 40(1)(a) in Karnataka Irrigation Act, 1965