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[Cites 0, Cited by 0] [Section 18B(1)] [Section 18B] [Entire Act]

State of Kerala - Subsection

Section 18B(1)(b) in Kerala Water Supply and Sewerage Act, 1986

(b)may transfer any water supply scheme or sewerage service covering the area of a single municipality; on a request from such village panchayat or the municipality, as the case may be in the manner, as may be prescribed.