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[Cites 0, Cited by 0] [Section 318] [Entire Act]

State of Kerala - Subsection

Section 318(3) in Kerala Municipality Act, 1994

(3)[ Where any person fails to comply with the demand in the notice issued under sub-section (2) within the period specified in the notice, the Secretary shall have the power to demolish, remove, close, alter or, remake such connection and the cost incurred thereof shall be recovered from that person.] [Added by Act 14 of 1999, w.e.f. 24-3-1999.]