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[Cites 0, Cited by 0] [Section 208A] [Entire Act]

State of Kerala - Subsection

Section 208A(3) in Kerala Municipality Act, 1994

(3)Notwithstanding anything contained in sub-section (1) and sub-section (2), the Government may, after consultation with the Municipality and after giving due consideration to its objections, if any, take over the administration of any public water source and the public land appertaining thereto.