Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 50] [Entire Act] State of Kerala - Subsection Section 50(1) in Kerala Water Supply and Sewerage Act, 1986 (1)No person shall without the permission of the Authority construct any private street, building, wall, fence or other structure on any sewer of the Authority.
