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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Kerala - Subsection

Section 19(2) in Kerala Irrigation and Water Conservation Act, 2003

(2)The Irrigation Officer shall arrange for the publication of the notice in the village or villages and in the office of the local authority in which, such land is situated and serve the notice on the owners of the land mentioned therein.