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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Karnataka - Subsection

Section 2(1)(e) in Karnataka Irrigation (Levy of Betterment Contribution and Water Rate) Act, 1957

(e)'irrigation work' includes,-
(i)all canals, channels, tanks, wells, reservoirs, anicuts, bandharas, ponds, spring ponds, kuntas, talapariges and madugus used for the supply or storage of water, and all works, embankments and structures, installations, including the installation of a pumping set, supply and escape channels connected therewith or auxiliary thereto which are owned or controlled by the Government.
(ii)all such lakes and other natural collections of water or parts thereof as are situated on lands which are the property of the Government;
(iii)all natural waterways, rivers and streams or parts thereof;