Section 57 in Kerala Water Supply and Sewerage Act, 1986
57. Duty of local bodies to assist.
(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.(2)Without prejudice to the other provisions of this Act and notwithstanding anything contained in any other law for the time being in force under which any local body is constituted, the Government may give to any local body such directions as in its opinion may be necessary or expedient for enabling the Authority to perform its functions under this Act and thereupon it shall be the duty of the local body to comply with such direction.
