Section 315(1)(a) in Kerala Municipality Act, 1994

[Cites 0, Cited by 0] [Section 315(1)] [Section 315] [Entire Act]

State of Kerala - Subsection

Section 315(1)(a) in Kerala Municipality Act, 1994

(a)all assets including other equipments, all plants, machineries, water works, pumping station, as the case may be, in, along, over or under any public streets in the area of Municipality, all buildings lands and other works, materials, stores and things appurtenant thereto, all the water supply and sewerage service, sewerage works and sewage forms and all buildings, lands, other works, materials stores, and things, execution of works, conduct of water supply, distribution, fixing water charge, collection etc., shall vest in and stand transferred to the Municipality referred in the notification; and

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State of Kerala - Subsection

Section 315(1)(a) in Kerala Municipality Act, 1994