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[Cites 0, Cited by 0] [Section 9(1)] [Section 9] [Entire Act]

State of Kerala - Subsection

Section 9(1)(b) in Kerala Irrigation and Water Conservation Act, 2003

(b)no person or agency shall, without the sanction of the Government or such authority as may be authorised by the Government in that behalf, do anything which obstructs, interferes with, diminishes or is likely to obstruct, interfere with or diminish, the flow of water in such water course;