Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 49] [Entire Act] State of Kerala - Subsection Section 49(6) in Kerala Irrigation and Water Conservation Act, 2003 (6)The Government may nominate any of the member of the local authority or any other person, to be a member of the executive committee.
