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State of Karnataka - Section

Section 26 in Karnataka Irrigation Act, 1965

26. [ Construction of field channel in lands acquired. [Substituted by Act 12 of 1969 w.e.f. 19.6.1969.]

- After any land has been acquired under section 16 and has vested in the State Government under section 17, the Irrigation Officer shall construct the field channels necessary in the area.]