Section 34 in Karnataka Command Areas Development Act, 1980
34. Obligation of land holders of land adjacent to Command Areas.
- Where, for the safety of an irrigation system under a pipe-outlet in a Command Area and for other technical reasons it is considered necessary to take any conservation measures like contour bounding, drainage and trenching in land adjacent to the lands under the Command Area, the Authority shall have and exercise all the powers under the Karnataka Land Improvement Act, 1961 (Karnataka Act 6 of 1962) and the rules made thereunder in respect of soil conservation measures required to be taken therein.
