Section 80 in Kerala Irrigation and Water Conservation Act, 2003
80. Acquisition of private irrigation works.
(1)The Government may acquire any private irrigation work, whether completed or not, if in their opinion such an acquisition is necessary for the proper irrigation of land or for any other purpose incidental or ancillary thereto.(2)The provisions of the Land Acquisition Act, 1894 (Central Act 1 of 1894), shall apply in respect of an acquisition under sub-section (1).(3)A private irrigation work acquired by the Government shall, for the purpose of this Act, be deemed to be an irrigation work constructed by the Government at their cost.
