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[Cites 0, Cited by 0] [Section 9(1)] [Section 9] [Entire Act]

State of Kerala - Subsection

Section 9(1)(c) in Kerala Irrigation and Water Conservation Act, 2003

(c)No person or agency shall use water from any irrigation work owned or controlled or maintained by the Government for any purpose other than domestic purpose except under, and in accordance with the terms and conditions of a licence issued by such authority as may be prescribed.