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 79] [Entire Act] State of Kerala - Subsection Section 79(2) in Kerala Irrigation and Water Conservation Act, 2003 (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.
