Section 46(1) in Kerala Irrigation and Water Conservation Act, 2003
(1)An officer authorised by the Government in that behalf may, after previous publication of the proposals in the Gazette or in such other manner as may be prescribed, divide the lands benefited by any major irrigation work into suitable classes and estimate the annual increase in the gross produce of each class of such land:Provided that all lands which are of the same class and which, judged by their command ability, are so situated as to derive the same amount of benefit from the work shall be placed in the same classes.
