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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Kerala - Subsection

Section 2(ala) in Kerala Irrigation and Water Conservation Act, 2003

(ala)[ "Scheduled dam" means any dam included in the Second Schedule or any dam which may be notified by the Government from time to time as a Scheduled dam;] [Inserted by Kerala Irrigation and Water Conservation (Amendment) Act, 2006.]