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[Cites 0, Cited by 0] [Section 16(1)] [Section 16] [Entire Act]

State of Kerala - Subsection

Section 16(1)(d) in Kerala Water Supply and Sewerage Act, 1986

(d)all the assets, rights, liabilities and obligations of the Kerala State Rural Development Board constituted under the Kerala State Rural Development Board Act., 1971 (15 of 1971), in so far as they pertain to execution of water supply and sewerage schemes in the panchayat areas including the right to recover arrears of annual installments from panchayats towards expenditure on water supply and sewerage schemes under section 13 of the said Act, shall be the assets, rights, liabilities and obligations of the Authority.