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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Kerala - Section Section 49 in Kerala Water Supply and Sewerage Act, 1986 49. Prohibition of connection with sewer. - No person shall without the permission of the Authority make or cause to be made any connection or communication with any sewer of the Authority.
