Section 28 in Kerala Irrigation and Water Conservation Act, 2003
28. Payment for damage in taking materials.
- Whenever as a result of the removal of any tree, timber, bamboos, earth, stone or other materials under section 26,causes any damage directly to the property of any person, the Irrigation Officer shall compensate that person for such damage, and in case of dispute as to the sufficiency of the amount so paid, he shall refer the dispute to the Collector whose decision thereon shall be final.
