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[Cites 0, Cited by 0] [Section 234A] [Entire Act]

State of Kerala - Subsection

Section 234A(5) in Kerala Panchayat Raj Act, 1994

(5)If a notification is issued by the Government under sub-section (1), all powers and rights of the Water Authority under the Kerala Water supply and Sewerage Act, 1986 (14 of 1986) within the area of the said panchayat shall cease to exist from the date specified in the notification and all such powers and rights shall vest in the concerned panchayat.