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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Kerala - Subsection

Section 16(3) in Kerala Water Supply and Sewerage Act, 1986

(3)All suits and other legal proceedings instituted or defended or which might but for the vesting and transfer under sub-section (1) have been instituted or defended by or against the Government or the local body or the Rural Development Board, as the case may be, may be continued or instituted or defended by or against the Authority.