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[Cites 0, Cited by 0] [Section 50] [Entire Act]

State of Kerala - Subsection

Section 50(3) in Kerala Water Supply and Sewerage Act, 1986

(3)The expenses incurred by the Authority in so doing shall be paid by the owner of the private street or of the Building, fence, wall or other structure or as the case may be, by the person offending and shall be recoverable as an arrear of charges payable under this Act.