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

State of Karnataka - Subsection

Section 2(1)(g) in The Karnataka Tank Conservation and Development Authority Act, 2014

(g)"Tank" or "Ponds" or "Lake" means an inland water-body irrespective of whether it contains water or not, but 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 inlet and other inlets, bunds, weirs, sluices, draft channels, outlets and the main channels of drainages to and fro; but does not include,- Medium Irrigation tanks which has command area more than 2000 Hectors and above.