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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Kerala - Subsection

Section 6(2) in Kerala Irrigation and Water Conservation Act, 2003

(2)Where any structure is constructed in or across a river for the purpose of diversion or linking of such river the Government or such officer or authority as the Government may authorise in this behalf shall have the right to remove such structure and to recover the cost of such removal from the person or authority responsible for such construction.