Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Karnataka - Subsection

Section 2(1)(c) in Karnataka Irrigation (Levy of Betterment Contribution and Water Rate) Act, 1957

(c)'drainage work' includes,-
(i)channels, whether natural or artificial, for the discharge of waste or surplus water and all works connected with and auxiliary to such channels;
(ii)the escape channels from an irrigation work;
(iii)dams, weirs, embankments, sluices and groynes;
(iv)all works for the protection of lands from floods or from erosion, which are owned or controlled by the Government, but does not include works for the removal of sewage;