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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Kerala - Subsection

Section 49(11) in Kerala Irrigation and Water Conservation Act, 2003

(11)The Government may, from time to time, give directions or suggest modifications as and when required for the functioning of the association or committee or authorise any officer or body of officers for forming and monitoring the activities of such association.