Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Kerala - Subsection

Section 2(o) in Kerala Irrigation and Water Conservation Act, 2003

(o)"field drain" means a channel excavated and maintained by the land holder or by any other agency to discharge waste or surplus water from the land holding under a pipe outlet including drains, escape channels and other similar works existing or to be constructed and includes a channel either existing under construction or proposed to be constructed by the Government or Water Users Association or any other agency for the purpose of discharging waste or surplus water from the command area or a sluice or pipe outlet or from the total ayacut of more than one outlet, as the case may be, including drains, escape channels and such other similar works;