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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Karnataka - Subsection

Section 49(2) in Karnataka Command Areas Development Act, 1980

(2)For removal of doubts it is hereby declared that the provisions of the Karnataka Land Improvement Act, 1961 and the Karnataka Irrigation Act, 1965 and the rules made thereunder shall apply to the extent such provisions are not inconsistent with the provisions of this Act.