Section 67 in Kerala Water Supply and Sewerage Act, 1986
67. Exclusion of Powers of local bodies under certain enactments.
- Except as provided in section 66, on and from the day on which the Authority is constituted, and in respect of local bodies, on and from the date referred to in sub-section (1) of section 18,-(a)any city constituted under the Kerala Municipal Corporations Act, 1960 (14 0f 1961) ;(b)any Municipality constituted under the Kerala Municipalities Act, 1960 (14 0f 1961) ;(c)Guruvayoor Township constituted under the Guruvayoor Township Act, 1961 (43 of 1961) ;(d)Any Panchayat constituted under the Kerala Panchayats Act, 1960 (32 0f 1960) .Shall have the powers, duties and functions under the said enactments as if the powers, duties and functions assigned by this Act to the Authority including the power to hold any property for purposes of the said duties and functions were excluded from the powers, duties and functions of the corporation, the municipal council , the township committee or the panchayat as the case may be .
