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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Kerala - Subsection

Section 14(1) in Kerala Irrigation and Water Conservation Act, 2003

(1)The construction and maintenance of all minor and petty irrigation works within the limit of a local authority shall subject to the provisions of the Kerala Panchayat Raj Act, 1994 and the Kerala Municipality Act, 1994 devolve upon that authority.