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[Cites 0, Cited by 0] [Section 315B] [Entire Act]

State of Kerala - Subsection

Section 315B(1) in Kerala Municipality Act, 1994

(1)Notwithstanding anything contained in the Kerala Water Supply and Sewerage Act, 1986 (14 of 1986) or in any other law, each Municipality have the power and right to prepare and implement the water supply scheme or the sewerage scheme with in its Municipal area.