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State of Karnataka - Section

Section 8 in Karnataka Irrigation Act, 1965

8. Power to enter for repairs and to prevent accidents.

- In case of any accident or damage being apprehended or occurring to an irrigation work, the Irrigation Officer, or any person or persons acting under the general or special order of such Irrigation Officer, may enter upon any land adjacent to or in the neighbourhood of such irrigation work and may remove trees and other materials and execute all works which may be necessary for the purposes of preventing such accidents or repairing any damage.