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

State of Kerala - Subsection

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

(c)all rights, liabilities and obligations including the right to recover arrears of water charges, meter hire and of any cost or fees relating to water supply and sewerage services, which immediately before the above mentioned date vested in any local body shall vest in and stand transferred to the Authority.