Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Kerala - Subsection

Section 23(4) in Kerala Irrigation and Water Conservation Act, 2003

(4)Every owner to whom, certificate has been issued under section 21 shall, so long as such certificate is in force, be liable to pay the water cess levied under sub-section (1) on or before the due date as shown in the certificate without any separate demand for payment.