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[Cites 0, Cited by 0] [Section 315] [Entire Act]

State of Kerala - Subsection

Section 315(2) in Kerala Municipality Act, 1994

(2)The properties, assets, rights, liabilities and obligations referred to in sub-section (1) shall be valued in such manner as may be fixed by the Government and shall be given to the water authority by the respective Municipality in the manner prescribed.