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[Cites 0, Cited by 0] [Section 234C] [Entire Act]

State of Kerala - Subsection

Section 234C(2) in Kerala Panchayat Raj Act, 1994

(2)When the Water supply schemes and sewerage schemes are prepared in accordance with sub-section (1) and if it is beneficial to the residents of more than one village panchayat area, it shall be prepared and implemented by the concerned Block Panchayat and if it is beneficial to the residents of more than one block panchayats such schemes shall be prepared and implemented by the district panchayat concerned;Provided that the provisions of this section shall not affect the preparation and implementation of such schemes by more than one panchayat among themselves.