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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Karnataka - Subsection

Section 48(3) in Karnataka Irrigation Act, 1965

(3)If the said owner fails to comply within the time specified or does repairs which in the opinion of the Irrigation Officer are unsatisfactory, the Irrigation Officer may carry out the necessary repairs and the cost thereof shall be recovered from the said owner as an arrear of land revenue.