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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Karnataka - Subsection

Section 2(r) in Karnataka Irrigation Act, 1965

(r)"water Users Project Level Federation" means,-
(i)in the case of a major irrigation project, a Federation of [Water Users Societies or] [Inserted by Act 8 of 2002 w.e.f. 13.11.2001.] Water Users Distributary Level Federations at the project level registered under the Karnataka Co-operative Societies Act, 1959 (Karnataka Act 11 of 1959) the members of which consist of not less than fifty one percent of [Water Users Societies or] [Inserted by Act 8 of 2002 w.e.f. 13.11.2001.] Water Users Distributary Level Federation within an area in relation to the major irrigation project as may be notified by the State Government;
(ii)in the case of a medium irrigation project, a federation of Water Users Societies at the project level registered under the Karnataka Co-operative Societies Act, 1959 (Karnataka Act 11 of 1959) the members of which consist of not less than fifty one percent of Water Users Societies within an area in relation to the medium irrigation project as may be notified by the State Government;
(iii)in the case of a minor irrigation or lift irrigation works, a federation of Water Users Societies in relation to such minor irrigation or lift irrigation works registered under the Karnataka Co-operative Societies Act, 1959 (Karnataka Act 11 of 1959) the members of which consist of not less than fifty one percent of Water Users Societies within such area as may be notified by the State Government;