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[Cites 0, Cited by 1] [Section 20] [Entire Act]

State of Kerala - Subsection

Section 20(3) in Kerala Water Supply and Sewerage Act, 1986

(3)If any question arises as to whether any person was exclusively employed in connection with the water supply or sewerage services or sewerage works under a local body immediately before the said date, such question shall be decided by the Government.