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State of Karnataka - Section

Section 45 in Karnataka Irrigation Act, 1965

45. Payment to Tungabhadra Board, etc.

- Where under any law for the time being in force the duty of maintenance of any irrigation work devolves on the Tungabhadra Board, a [ Zilla Panchayat or a Taluk Panchayat] [Substituted by Act 24 of 2000 w.e.f. 14.6.2000.] or other authority, an amount equal to the amount collected as maintenance cess on lands benefited by such irrigation work during every year shall be paid to the Tungabhadra Board, the [Zilla Panchayat or a Taluk Panchayat] [Substituted by Act 24 of 2000 w.e.f. 14.6.2000.] or other authority concerned, in such manner as may be prescribed.