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 1] [Section 52] [Entire Act] State of Kerala - Subsection Section 52(2) in Kerala Water Supply and Sewerage Act, 1986 (2)If on examination, the sewer or cess-pool is found to be in proper condition, the Authority shall, as soon as possible, reinstate any ground which has been opened by it.
