Section 57(2) in Kerala Irrigation and Water Conservation Act, 2003
(2)The Authority shall be a body corporate by the name aforesaid, having perpetual succession and a common seal, and shall, by the said name, sue and be sued.[***] [Deleted 'Explanation.For the purpose of this Chapter,- dam means any artificial barrier including appurtenant work constructed across a river or tributaries thereof with a view to impound or divert water for irrigation, drinking water supply or for any other purpose.' by Kerala Irrigation and Water Conservation (Amendment) Act, 2006.]
