Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 29] [Entire Act] State of Kerala - Subsection Section 29(2) in Kerala Irrigation and Water Conservation Act, 2003 (2)Distribution of water from irrigation works constructed or maintained at the cost of a local authority shall be subject to such regulations as may be made by that authority.
