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[Cites 0, Cited by 0] [Section 91] [Entire Act]

State of Kerala - Subsection

Section 91(2) in Kerala Irrigation and Water Conservation Act, 2003

(2)In the performance of the functions under this Act, a person, a local authority, a co-operative society or other society or body corporate shall not depart from any direction given under sub-section (1), except with the previous permission of the Government.