Section 20(4) in Kerala Irrigation and Water Conservation Act, 2003
(4)The objection in pursuance of a notice under sub-section (3) shall be confined to any one or more of the following grounds, namely:-(a)that the land or any portion thereof is not benefited or capable of being benefited by the irrigation work;(b)that the person shown as owner of a land is not the owner thereof;(c)that the area or any other particulars therein including the nature of crop or crops cultivated or proposed to be cultivated therein is wrong;(d)that there exist any other fact materially affecting the lands included in the statement.
