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[Cites 0, Cited by 1] [Section 45(1)] [Section 45] [Entire Act]

State of Kerala - Subsection

Section 45(1)(a) in Kerala Water Supply and Sewerage Act, 1986

(a)if any tax, fee, rental, cost of water or any charge or other sum due under this Act, is not paid within a period of thirty days after service of a bill for the same ; or