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[Cites 0, Cited by 2] [Section 16(1)] [Section 16] [Entire Act]

State of Kerala - Subsection

Section 16(1)(c) in Kerala Water Supply and Sewerage Act, 1986

(c)all the rights, liabilities and obligations of the Government or the local body as the case may be whether arising out of any contract or otherwise pertaining to the said department including the right to recover arrears of water tax and sewage tax, water charges, meter hire and of any cost or fees relating to water supply and sewerage services shall be the rights, liabilities and obligations of the Authority and