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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Kerala - Subsection

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

(4)Any lapse in supervision of the provisions contained in sub-section (3) by the officers authorised under sub-section (1) or any person authorised by him on that behalf will also be liable for disciplinary action.