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 0] [Section 10(2)] [Section 10] [Entire Act] State of Kerala - Subsection Section 10(2)(a) in Kerala Irrigation and Water Conservation Act, 2003 (a)for the purpose of irrigating land, at ten times the annual loss suffered or likely to be suffered by such deprivation or infringement;