Section 14(2) in Kerala Irrigation and Water Conservation Act, 2003
(2)Where a local authority is unable to carry out the construction and maintenance of any minor or petty irrigation work devolved on it under sub-section(1), the Government may on written request from such local authority, carry out such work or entrust such work, subject to such terms and conditions as they may specify, to any of the societies referred to in section 13.
