Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 16(1)] [Section 16] [Entire Act]

State of Kerala - Subsection

Section 16(1)(a) in Kerala Water Supply and Sewerage Act, 1986

(a)
(i)all properties and assets (including water works, buildings laboratories, stores, vehicles, furniture and other furnishing), all the existing water supply and sewerage services, sewage works and sewerage farms including, as the case may be all plants, machineries water works, pumping stations, filter beds, water mains and public sewers in, along, over or under any public street and all buildings, lands and other works, materials, stores and things appertaining thereto ; and
(ii)so much of the sub-soil appertaining to the said water mains and sewers as may be necessary for the purpose of enlarging, deepening or otherwise repairing or maintaining any such water mains and sewers or any pipes and other appliances and fittings connected with such water supply and sewerage services and sewage works and sewage farms which immediately before the appointed day were vested in the Government for the purposes of the Public Health Engineering Department, shall vest in and stand transferred to the Authority;