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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 26(1)] [Section 26] [Entire Act] State of Karnataka - Subsection Section 26(1)(g) in Karnataka Command Areas Development Act, 1980 (g)uses water unlawfully or unauthorisedly or agrees to or allows to grow any crop in contravention of any notification under this Act,