Karnataka Irrigation and Certain other Law (Amendment) Ordinance, 2001*
| [Karnataka Ordinance No. 6 of 2001] | [13th November, 2001] |
An Ordinance further to amend the Karnataka Irrigation Act, 1965 and the Karnataka Irrigation (Levy of Betterment Contribution and Water Rate) Act, 1957.
Whereas the Karnataka Legislature is not in session and the Governor of Karnataka is satisfied that the circumstances exist which render it necessary for her to take immediate action further to amend the Karnataka Irrigation Act, 1965 (Karnataka Act 16 of 1965) and the Karnataka Irrigation (Levy of Betterment Contribution and Water Rate) Act, 1957 (Karnataka Act 28 of 1957) for the purposes hereinafter appearing.
Now, therefore in exercise of the powers conferred by clause (1) of Article 213 of the Constitution of India, the Governor of Karnataka is pleased to promulgate the following Ordinance, namely:-
* (Promulated by the Governor of Karnataka in the 52th year of the Republic of India and published in the Karnataka Gazette Extroardinary on the 13th day of November, 2001)
1. Short title and comencement.- (1) This Ordinance may be called the Karnataka Irrigation and Certain Other Law (Amendment) Ordinance, 2001.
(2) It shall come into force at once.
2. Amendment of Karnataka Act 16 of 1965.- In the Karnataka Irrigation Act, 1965 (Karnataka Act 16 of 1965),-
(1) in section 2, in clause (r), in item (i),
(a) after the words "a Federation of", the words "Water Users Societies or" shall be inserted.
(b) after the words "not less than fifty one percent of" the words "Water Users Socities or" shall be inserted.
3. Amendment of Karnataka Act 28 of 1957.- In section 10 of the Karnataka Irrigation (Levy of Betterment Contribution and Water Rate) Act, 1957 (Karnataka Act 28 of 1957), in sub-section (1), in the proviso, after the words "Krishna Bhagya Jala Nigam Limited" the words "or Karnataka Neeravari Nigam Limited" shall be inserted.