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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Kerala - Subsection

Section 36(2) in Kerala Water Supply and Sewerage Act, 1986

(2)Nothing in sub-section (1) shall affect the power of the Authority to cut off in accordance with the regulations the connection of water supply in the event of non-payment by the consumer of any dues referred to in that sub-section.