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State of Kerala - Section

Section 219J in Kerala Panchayat Raj Act, 1994

219J. Prohibition of keeping filth on premises.

- No owner or occupier of any premises shall keep or allow to be kept for more than twenty four hours any filth on such premises or in any building or on the roof thereof or in any outhouse or any place appurtenant thereto, or fail to comply with any requisition of the secretary as to the construction, repair paving or clearing of any latrine belonging to premises.