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[Cites 0, Cited by 0] [Section 218] [Entire Act]

State of Kerala - Subsection

Section 218(3) in Kerala Panchayat Raj Act, 1994

(3)Notwithstanding anything contained in sub-section (1) or sub-section (2), the government may, by notifications in the Gazette, assume the administration of any public source of water supply and public land adjacent and appertaining thereto after consulting the village panchayat and giving due regard to its objection, if any.