Section 19(3) in Kerala Irrigation and Water Conservation Act, 2003
(3)After the service of the notice by the Irrigation Officer as required by sub-section (2), he may require the land owners to intimate within one month from the date of service of the notice whether they desire to carry out the work by themselves and; if so, he may obtain an undertaking from each land owner specifying the date within which the work is to be completed and such other particulars as may be prescribed.
