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

State of Kerala - Subsection

Section 91(1) in Kerala Irrigation and Water Conservation Act, 2003

(1)The Government may from time to time, give directions of a general nature, not inconsistent with the provisions of this Act, in respect of matters connected with irrigation, to be followed by any person, a local authority or a co-operative society or other society or body corporate.