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[Cites 0, Cited by 1] [Section 43] [Entire Act]

State of Kerala - Subsection

Section 43(1) in Kerala Water Supply and Sewerage Act, 1986

(1)No person other than a licensed plumber of the Authority or person duly authorised by it shall execute any work in respect of a water connection not being a work of a trivial nature and no person shall permit any such work to be executed by a person other than a licensed plumber or by a person duly authorised by the Authority.