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[Cites 0, Cited by 0] [Section 70(6)] [Section 70] [Entire Act]

State of Kerala - Subsection

Section 70(6)(d) in Kerala Irrigation and Water Conservation Act, 2003

(d)being entitled to the use of water from an irrigation work, causes or occasions waste of water in such irrigation work or interferes with the authorised distribution of water therefrom or uses water in any unauthorised manner ; or