Section 68 in Kerala Water Supply and Sewerage Act, 1986
68. Amendment of Act 15 of 1971.
- With effect from the date on which this Act comes into force either in part or in full, the Kerala State Rural Development Board Act, 1971 (15 of 1971, shall have effect subject to the following amendments, namely :-(i)in section 7, in sub-section (1), the brackets, letters and words "(a) water supply schemes" and "(b) sewerage schemes" shall be omitted ; and(ii)in section 8, in the Explanations, the words "the Public Health Engineering Department shall be the Engineering Departments of the Government in respect of water supply and sewerage schemes and" shall be omitted.
