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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Kerala - Subsection

Section 21(4) in Kerala Irrigation and Water Conservation Act, 2003

(4)On receipt of an application under sub-section (3) the prescribed authority may, after such enquiry as it thinks fit and after giving the owner of the land an opportunity of being heard, for reasons to be recorded in writing, by order, cancel or modify, or refuse to cancel or modify, the certificate.