(2)To procure water in bulk on volumetric basis from the Irrigation Department or Krishna Jala Bhagya Nigam or Karnataka Neeravari Nigam [or Cauvery Neeravari Nigam Limited or any other body or Corporation established by the State Government for this purpose] [Inserted by Act 29 of 2010 w.e.f. 27.07.2010.] and distribute it to the land holders in accordance with the principles laid down at the General meeting for equitable distribution of water;
