Section 3 in Kerala Water Supply and Sewerage Act, 1986
3. Establishment of Kerala Water Authority.
(1)The Government shall, by notification in the Gazette and with effect from such date as may be specified therein, establish an autonomous authority to be called the Kerala Water Authority.(2)The Authority shall be a body corporate by the name aforesaid having perpectual succession and a common seal, with power to acquire, hold and dispose of property, both movable and immovable, and to contract and shall by the said name sue and be sued.(3)The Authority shall for all purposes be deemed to be a Local Authority.(4)The Authority shall have its head office at Thiruvananthapuram and may have offices at such other places as it may consider necessary.
