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State of Kerala - Section

Section 316A in Kerala Municipality Act, 1994

316A. [ Provision for supply for electricity to the consumers. [Inserted by Act 14 of 1099, w.e.f. 24-3-1999.]

- Any Municipality may, with the prior sanction of the Government and, subject to other conditions as may be prescribed, enter into a contract With Kerala State Electricity Board, for the bulk purchase of the electricity for the supply of electricity in its land area.]General Powers