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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Karnataka - Subsection

Section 12(2) in The Karnataka Tank Conservation and Development Authority Act, 2014

(2)construct any structure on tank land, occupy any tank land or part there of or cause any obstruction at the natural or normal course of inflow or outflow of water into, or from, the tanks on the upstream and or downstream without permission of the Government;