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[Cites 0, Cited by 0] [Section 32(4)] [Section 32] [Entire Act]

State of Karnataka - Subsection

Section 32(4)(b) in Karnataka Irrigation Act, 1965

(b)also be liable to pay such water rate, [or water charges as the case may be] as may be determined by the Irrigation Officer, not being less than the five times and not exceeding ten times the water rate [or water charges as the case may be] [Inserted by Act 24 of 2000 w.e.f. 14.6.2000.] which he would otherwise have been required to pay: