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[Cites 0, Cited by 0] [Section 62] [Entire Act]

State of Kerala - Subsection

Section 62(2) in Kerala Irrigation and Water Conservation Act, 2003

(2)As soon as may be or within the time specified by the Authority after the receipt of the advice or recommendation under sub-section (1) the custodian, or any other agency to whom it is addressed by the Authority, shall act thereon and take action in accordance with such advice or recommendation.