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[Cites 0, Cited by 0] [Section 46(1)] [Section 46] [Entire Act]

State of Kerala - Subsection

Section 46(1)(a) in Kerala Water Supply and Sewerage Act, 1986

(a)will-fully obstruct any person acting under the orders of the Authority in setting out the lines of any work or pull up or remove any pillar, post or stay fixed in the ground for the purpose of setting out the lines of such works, or deface or destroy any works made for the same purpose ; or