Section 21(3) in Kerala Irrigation and Water Conservation Act, 2003
(3)The owner of land to whom a certificate has been issued under sub-section (1 ) may, within forty five days from the date of receipt of the same apply to the prescribed authority for the cancellation or modification, as the case may be, of the certificate if he is aggrieved by the issue of, or by any of the conditions in, the certificate.
