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[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Kerala - Subsection

Section 32(2) in Kerala Water Supply and Sewerage Act, 1986

(2)The Authority may, in lieu of charging the cost of collection and disposal of waste water according to the basis referred to in sub-section (1) accept a fixed sum for a specified period on the basis of expected collection and disposal of waste water during that period.