Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Kerala - Section Section 52 in Kerala Irrigation and Water Conservation Act, 2003 52. Power to levy and collect fees. - An association may for carrying out the functions under this Act, levy and collect such fees as may be prescribed from time to time.
