Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Karnataka Irrigation And Certain Other Law (Amendment) Act, 2002 8 of 2002 [12 August 2002] CONTENTS 1. Short Title And Commencement 2. Amendment Of Karnataka Act 16 Of 1965 3. Amendment Of Karnataka Act 28 Of 1957 4. Repeal And Savings Karnataka Irrigation And Certain Other Law (Amendment) Act, 2002 8 of 2002 [12 August 2002] An Act further to amend the Karnataka Irrigation Act, 1965 and the Karnataka Irrigation (Levy of Betterment Contribution and Water Rate) Act, 1957. Whereas it is expedient 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. Be it enacted by the Karnataka State Legislature in the fifty second year of the Republic of India, as follows:- 1. Short Title And Commencement :- (1) This Act may be called the Karnataka Irrigation and certain other law (Amendment) Act, 2002. (2) It shall be deemed to have come into force on the thirteenth day of November, 2001. 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 Societies 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 subsection (1), in the proviso, after the words "Krishna Bhagya Jala Nigam Limited" the words "or Karnataka Neeravari Nigam Limited" shall be inserted. 4. Repeal And Savings :- (1) The Karnataka Irrigation and Certain Other Law (Amendment) Ordinance, 2001 (Karnataka Ordinance 6 of 2001) is hereby repealed. (2) Notwithstanding such repeal anything done or any action taken under the Karnataka Irrigation Act, 1965 and the Karnataka Irrigation (Levy of Betterment Contribution and Water Rate) Act, 1957 as amended by the said Ordinance shall be deemed to have been done or taken under the those Acts as amended by this Act.