Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Kerala - Subsection

Section 8(1) in Kerala Irrigation and Water Conservation Act, 2003

(1)Where the Government consider that it is necessary, in the interest of the general public, to construct an irrigation work of any kind on any land, the Government may, by notification, declare their intention specifying the land which is proposed to be covered by such irrigation work.