Section 32(2) in Kerala Irrigation and Water Conservation Act, 2003
(2)The Collector, the Punja Special Officer or the officer authorised under sub section (1), arranging dewatering of any padasekharam under the said sub-section or any person or persons authorised by him to undertake such dewatering work shall, notwithstanding anything contained in any other law for the time being in force, have the power to enter upon any field in that padasekharam and to install any machiney for the purpose of such dewatering and to execute any temporary work incidental thereto.
