Section 17(6) in The Kerala Protection of River Banks and Regulation of Removal of Sand Act, 2001
(6)[ The amount required for defraying the expenditure towards management of the Kadavu or riverbank under sub-section (1) shall be appropriated from the Fund in the manner and for such purposes as may be prescribed] [Inserted by Act No. 15 of 2013, dated 7.3.2013].
