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[Cites 0, Cited by 1] [Section 38] [Entire Act]

State of Kerala - Subsection

Section 38(2) in Kerala Water Supply and Sewerage Act, 1986

(2)In cases falling under clause (b) of sub-section (1), the Authority shall bear the cost of extension only in respect of so much distance, not exceeding thirty metres as is sufficient to connect the nearest existing main with the outer limit of the premises.