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[Cites 0, Cited by 0] [Section 26(1)] [Section 26] [Entire Act]

State of Karnataka - Subsection

Section 26(1)(c) in Karnataka Command Areas Development Act, 1980

(c)being responsible for maintenance of the irrigation system under a pipe- outlet, neglects to take proper precautions for the prevention of wastage of the water thereof or interferes with the authorised distribution of water therefrom or uses water in an unauthorised manner or in such manner as to cause damage to the adjacent land holding;