Legal Document View

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

State of Kerala - Subsection

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

(a)the Government shall be entitled to regulate, utilise, protect and distribute all water in such water course and all the tributaries and branches thereof upwards such irrigation work in such manner as may suit the public purpose ;