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[Cites 0, Cited by 0] [Section 234A] [Entire Act]

State of Kerala - Subsection

Section 234A(4) in Kerala Panchayat Raj Act, 1994

(4)In order to continue to get the services in connection with the properties, assets, water supply and sewerage to a panchayat to which such services have been transferred under sub-section (1) sufficient number of Employees of the Water authority as may be decided by the Government shall be deployed to the concerned panchayat.