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[Cites 0, Cited by 0] [Section 234A(1)] [Section 234A] [Entire Act]

State of Kerala - Subsection

Section 234A(1)(a) in Kerala Panchayat Raj Act, 1994

(a)all plants, machinery, water works, pumping station and all buildings and land thereto and all works, implements, stores, goods, implementation of works, management of water supply, distribution, levy and collection of water charge in connection therewith and is situated upon any public street, or through it or over or under it, as the case may be, within the area of the panchayat at any level including all assets and other facilities shall vest in the panchayat specified in the notification and shall stand transferred to that panchayat ; and