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[Cites 0, Cited by 0] [Section 62(1)] [Section 62] [Entire Act]

State of Kerala - Subsection

Section 62(1)(g) in Kerala Irrigation and Water Conservation Act, 2003

(g)to conduct studies, inspect and advise the custodian or any other agency on the advisability of raising or lowering of the Maximum Water Level or Full Reservoir Level of any dam, not being a scheduled dam, taking into account the safety of the dam concerned;