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[Cites 0, Cited by 0] [Section 8(2)] [Section 8] [Entire Act]

State of Karnataka - Subsection

Section 8(2)(ii) in Karnataka Krishna Basin Development Authority Act, 1992

(ii)to construct or cause to be constructed such dams, barrages, reservoirs, power houses, power structures, electrical transmission lines and sub-stations, navigations works, irrigation, navigation and drainage canals and such other works and structures as may be required;