Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 2] [Section 62A] [Entire Act] State of Kerala - Subsection Section 62A(1) in Kerala Irrigation and Water Conservation Act, 2003 (1)The details of the dams which are endangered on account of their age, degeneration, degradation, structural or other impediments are as specified in the Second Schedule.
