Section 17 in Karnataka Command Areas Development Act, 1980
17. Power to specify principles of localisation.
(1)The State Government may, having regard to the resources of land and water, nature of soil, climate and other technical considerations, by order, specify for each Command Area, the principles of localisation for the purpose of irrigation.(2)The State Government may, having regard to the advancement in technology of land and water management and other agronomic practices alter from time to time by order the principles of localisation so specified for any Command Area.
