Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act] State of Kerala - Subsection Section 2(1)(dg) in The Kerala Panchayat Buildings Rules, 2011 (dg)'Water Authority' means the authority delegated by the Government of Kerala to be in charge of the management of water and sewerage installations in the area;