Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 18A] [Entire Act]

State of Kerala - Subsection

Section 18A(2) in Kerala Water Supply and Sewerage Act, 1986

(2)All rights, liabilities and obligations relating to the water supply and sewerage services re-vested under sub-section (1), including the right to recover arrears of water charges, meter hire and of any cost or fees which were due to the Authority immediately before such re-vesting, shall vest in and stand transferred to the local body.