Section 26(1) in Kerala Irrigation and Water Conservation Act, 2003
(1)Whenever it appears to the Irrigation Officer that unless some work or repair is immediately executed, an irrigation work would sustain such serious damage as to cause sudden and extensive public injury, such officer or any other person authorised by him in that behalf may, under intimation to the owner or occupier of any land in the neighbourhood of any such irrigation work, enter upon and take possession of such land and appropriate or remove any trees, timber, bamboos, mats, ropes, straws, earth, stones, or other materials found therein, and use the same for the purpose of such work or repair.
