Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Karnataka Irrigation And Certain Other Law (Amendment) Act, 2010 29 of 2010 [27 July 2010] CONTENTS 1. Short Title And Commencement 2. Amendment Of Karnataka Act 16 Of 1965 3. Amendment Of Karnataka Act 28 Of 1957 Karnataka Irrigation And Certain Other Law (Amendment) Act, 2010 29 of 2010 [27 July 2010] 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 Sixty first 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, 2010. (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) (hereinafter referred to as the principal Act),- (i) in section 62(A), in clause(2), after the words "or Karnataka Neeravari Nigam" the words "or Cauvery Neeravari Nigam Limited or any other body or Corporation established by the State Government for this purpose" shall be inserted; (ii) in section 62AA, in clause (2), after the words "or Karnataka Neeravari Nigam Limited", the words "or Cauvery Neeravari Nigam Limited or any other body or Corporation established by the State Government for this purpose" shall be inserted. 3. Amendment Of Karnataka Act 28 Of 1957 :- In the Karnataka Irrigation (Levy of Betterment Contribution and Water Rate) Act, 1957 (Karnataka Act 28 of 1957), in section 10, in sub-section (1), in the proviso, after the words "or Karnataka Neeravari Nigam Limited" the words "or Cauvery Neeravari Nigam Limited or any other body or Corporation established by the State Government for this purpose" shall be inserted.