(2)to procure water in bulk on volumetric basis from the Irrigation Department or Krishna Jala Bhagya Nigama or Karnataka Neeravari [or Cauvery Neeravari Nigam Limited or any other body or Corporation established by the State Government for this purpose] [Nigam Inserted by Act 29 of 2010 w.e.f. 27.07.2010.] and distribute it to the land holders in accordance with the principles laid down by the General Body for equitable distribution of water;
