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

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

State of Kerala - Subsection

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

(iii)to lay down the schedule of fees for all services rendered by the Authority to the Government, local bodies, institutions or individuals, to fix or amend tariffs and charges for water supply and sewerage services and collect all such fees and charges for these services as may be prescribed :

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State of Kerala - Subsection

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