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[Cites 0, Cited by 0] [Section 15(2)] [Section 15] [Entire Act]

State of Kerala - Subsection

Section 15(2)(ix) in Kerala Water Supply and Sewerage Act, 1986

(ix)to acquire, possess and hold lands and other property and to carry any water or sewerage works through, across, over or under any highway, road, street or place and, after reasonable notice in writing to the owner or occupier, into, through, over or under any building or land ;