Section 20(1) in Karnataka Command Areas Development Act, 1980
(1)For taking up land development in the lands in the possession of ineligible persons, the Authority may raise loans on their behalf from a credit agency on such terms and conditions as may be mutually agreed upon between the Authority and the credit agency concerned for the purpose of meeting the cost of carrying out such development as may be provided for in the scheme approved :Provided that the loans so raised shall be deemed to have been raised with the consent of the ineligible persons concerned.Explanation. - For the purposes of this section subject to such rules as may be prescribed, the cost of land development includes such cost of survey, supervision, and any other amount as may be determined by the Authority.
