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State of Kerala - Section

Section 420 in Kerala Municipality Act, 1994

420. [ Duty of Municipality in respect of public well eess pools. [Substituted by Act 14 of 1999, w.e.f. 24-3-1999.]

- The Municipality shall keep and maintain in a clean condition all wells, ponds and reservoirs which are not in private property and operate it in a manner useful to the public.]