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[Cites 0, Cited by 0] [Section 10(1)] [Section 10] [Entire Act]

State of Karnataka - Subsection

Section 10(1)(b) in Karnataka Irrigation (Levy of Betterment Contribution and Water Rate) Act, 1957

(b)[water is supplied, made available or used for purposes of irrigation or any other purpose] [Substituted by Act 8 of 1964 w.e.f. 27.2.1964.] from any work belonging to, or constructed by, or on behalf of the Government; and