Section 79 in Kerala Irrigation and Water Conservation Act, 2003
79. Certain private irrigation works to vest in Government.
(1)A private irrigation work in a river other than one vested with a local authority which is not maintained to the satisfaction of the Government or the owner of which is not known, shall vest in the Government and shall be deemed to be an irrigation work constructed by them under section 8.(2)For the removal of doubt, it is hereby clarified that no compensation shall be payable for the vesting of any irrigation work in the Government under this subsection.
