Section 13(1) in Kerala Irrigation and Water Conservation Act, 2003
(1)Where the Government consider it necessary so to do, they may, subject to such terms and conditions as may be specified by them, entrust the construction or maintenance or both of any irrigation work, to any local authority or to any co-operative society or other society of farmers or to any other body corporate benefited by that irrigation work, and may, at any time, resume such work:Provided that no work entrusted to a local authority or a co-operative society or a society of farmers or to a body corporate shall be resumed without giving such local authority or co-operative society or other society or body corporate an opportunity of being heard.
