Section 21(1) in Kerala Irrigation and Water Conservation Act, 2003
(1)Subject to such modifications as may be made under subsection (5) or sub-section (7) of section 20 in the statement prepared under subsection (1) or sub-section (2) of that section, a certificate showing the area of land and the crop cultivated therein shall be issued by the Tahsildar, in such form and in such manner and subject to such conditions as may be prescribed , to the owners of the lands included in the said statement and copies thereof shall be sent by him to the officers of the local authority within the local area of jurisdiction of which the lands included in the certificate situate.
