Section 69 in Kerala Water Supply and Sewerage Act, 1986
69. Amendment of Act 19 of 1970.
- With effect from the date of publication of this Act in the Gazette, the Kerala Public Service Commission (Additional functions as respects certain Corporations and Companies) Act, 1970 (19 of 1970) shall have effect subject to the following amendment, namely :-in clause (a) of section 2, the words and figures" or the Kerala Water Authority" established under section 3 of the Kerala Water Supply and Sewerage Act, 1986;" shall be added at the end.
