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State of Kerala - Section

Section 319 in Kerala Municipality Act, 1994

319. Power to require level of culverts, cable, etc., to be raised or lowered.

- Where a Municipality conducts any pipe or drain or other work connected with the water supply or drainage of that Municipality across a culvert, cable or drain, it may, [at the cost of the Municipal Fund] [Substituted by Act 14 of 1999, w.e.f. 24-3-1999.], require the owners of the same to raise or lower the level thereof.Public Latrines