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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Kerala - Subsection

Section 39(3) in Kerala Irrigation and Water Conservation Act, 2003

(3)Where the owner fails to comply with the notice under sub-section (2) or the repairs done by him are in the opinion of the Irrigation Officer unsatisfactory, the Irrigation Officer may carry out necessary repairs to keep such bunds and surplussing arrangements in a fit condition, and the cost thereof shall be realised from such owner in such manner as may be prescribed.