Section 2 in Karnataka Irrigation (Levy of Betterment Contribution and Water Rate) Act, 1957
2. Definitions.
(1)In this Act, unless the context otherwise requires, -(a)[ 'Deputy Commissioner' means the Deputy Commissioner of a District or such other officer not below the rank of an Assistant Commissioner as the Government may appoint to discharge the functions of the Deputy Commissioner under this Act;] [Substituted by Act 23 of 1961 w.e.f. 16.11.1961.](b)[ 'Betterment Levy Officer' means such officer as the Government may appoint to be the Betterment Levy Officer in respect of any area or irrigation work; [Substituted by Act 8 of 1964 w.e.f. 31.10.1957.](ba)'contribution' means the tax payable as [betterment contribution] under sections 3 and 4;](c)'drainage work' includes,-(i)channels, whether natural or artificial, for the discharge of waste or surplus water and all works connected with and auxiliary to such channels;(ii)the escape channels from an irrigation work;(iii)dams, weirs, embankments, sluices and groynes;(iv)all works for the protection of lands from floods or from erosion, which are owned or controlled by the Government, but does not include works for the removal of sewage;(d)'Government' means the State Government;(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;(f)'landholder' or 'holder' signifies the person in whom a right to hold land is vested, whether solely on his own account, or wholly or partly in trust for another person or for a class of persons or for the public; and includes a mortgagee vested with a right to possession:Provided that in respect of any land in the possession of a walawargadar, a kayamgenidar, a permanent tenant or a mulgeni tenant in the South Kanara District, such walawargadar, kayamgenidar, permanent tenant or mulgeni tenant, as the case may be, shall be deemed to be the landholder in respect of such land;(fa)[, (fb), (fc) x x x] [Omitted by Act 13 of 1966 w.e.f. 1.9.1960.](g)'notification' means a notification published in the Official Gazette;(h)'prescribed' means prescribed by rules made under this Act;(ha)[ 'prescribed officer' means the officer specified in rules made under this Act and different officers may be specified for different areas, irrigation works or purposes;] [Inserted by Act 8 of 1964 w.e.f. 31.10.1957.](i)'work' means an irrigation or drainage work whether completed or not.(2)[ x x x] [Omitted by Act 23 of 1961 w.e.f. 16.11.1961.]
