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 16] [Entire Act] State of Kerala - Subsection Section 16(2) in Kerala Water Supply and Sewerage Act, 1986 (2)The properties assets, rights, liabilities and obligations referred to in sub-section (1) shall be valued in such manner as the Government may determine.
