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[Cites 0, Cited by 0] [Section 57] [Entire Act]

State of Kerala - Subsection

Section 57(1) in Kerala Water Supply and Sewerage Act, 1986

(1)All local bodies shall under such help and assistance and furnish such information to the Authority and shall make available for inspection and examination such records, maps, plans, and other documents as it may require to discharge its functions under this Act.