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[Cites 0, Cited by 0] [Section 65(2)] [Section 65] [Entire Act]

State of Kerala - Subsection

Section 65(2)(i) in Kerala Water Supply and Sewerage Act, 1986

(i)the installation of meters or transfer of their connection and use, maintenance, testing, disconnection and re-connection, the fees, the rent and other charges in respect thereof including the furnishing of security by the consumer and matters connected therewith;