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

State of Kerala - Subsection

Section 50(2) in Kerala Water Supply and Sewerage Act, 1986

(2)If any private street be constructed or any building, wall, fence or structure erected on any sewer as aforesaid without the written permission of the Authority, the Authority may remove or otherwise deal with the same as it thinks fit.