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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Karnataka - Subsection

Section 2(1)(h) in Karnataka Lake Conservation and Development Authority Act, 2014

(h)"lake" means an inland water-body irrespective of whether it contains water or not, mentioned in revenue records as sarkari kere, kharab kere, kunte, katte or by any other name and includes the peripheral catchment areas, Rajakaluve main feeder, inlets, bunds, weirs, sluices, draft channels, outlets and the main channels of drainages to and fro;