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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Kerala - Subsection

Section 9(2) in Kerala Irrigation and Water Conservation Act, 2003

(2)Where the prescribed authority is satisfied that a licence issued under clause (c) of sub-section (1) may affect adversely the effective functioning of the irrigation work, he may, after giving the person affected thereby an opportunity of being heard, revise or cancel such licence.