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

State of Kerala - Subsection

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

(b)the collection of arrears of sewage charge, water charge and meter charge and arrears of any expense or fees in connection with water supply and sewerage, and all rights, liabilities and obligations of the water authority even if arisen from any contract or otherwise related to the said authority shall be the rights, liabilities and obligations, as the case may be, of the panchayat specified in the notification.