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

State of Kerala - Subsection

Section 18(6) in Kerala Water Supply and Sewerage Act, 1986

(6)Every local body is free to start their own water supply and sewerage scheme either individually or as groups of local bodies and to fix their own user charges as may be prescribed.] [Inserted by Act 16 of 2000.]