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[Cites 0, Cited by 0] [Section 18B] [Entire Act]

State of Kerala - Subsection

Section 18B(3) in Kerala Water Supply and Sewerage Act, 1986

(3)The Authority shall render all necessary technical services to the local bodies for planning, execution and running of water supply and sewerage services of which are transferred under sub-section (1) and (2) in the manner as may be prescribed.