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[Cites 0, Cited by 0] [Section 81] [Entire Act]

State of Kerala - Subsection

Section 81(3) in Kerala Irrigation and Water Conservation Act, 2003

(3)Where any officer referred to in sub-section (1) or sub-section (2) proposes to enter any enclosed premises, he shall give the occupier of such enclosed premise at least one day's notice in writing of his intention to do so, if the occupier denies entry on request.