Section 32(3) in Kerala Irrigation and Water Conservation Act, 2003
(3)Where cultivation in any padasekharam or in any portion thereof is likely to be affected for want of proper irrigation or drainage facilities, the Collector, the Punja Special Officer or the officer authorised by the Government under sub-section (1) shall have the power to arrange for the execution of any temporary work as is necessary to irrigate or drain the padasekharam or any portion thereof, as the case may be, and the cost thereof shall be realised from all the owners of the padasekharam.Explanation. - In this section and in section 33 and 34,-(i)"committee of padasekharam" means the committee of the owners of padasekharam constituted in such manner as may be prescribed; and(ii)"padasekharam" means collection of paddy fields contiguously situated, whether owned by one or more than one person.
