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[Cites 0, Cited by 0] [Section 40(1)] [Section 40] [Entire Act]

State of Karnataka - Subsection

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

(b)persons necessary for the proper execution of such work, repair or clearance cannot be obtained in the ordinary manner in time to prevent such injury or loss, it shall be lawful for such officer to either himself call upon or to require the patel of the village or villages in the vicinity to call upon all or any of the able bodied persons who reside or hold land in or near the locality where such work, repair or clearance has to be executed to assist in the execution of the same as such officer or other person authorised by him in this behalf may direct.