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[Cites 0, Cited by 0] [Section 219B] [Entire Act]

State of Kerala - Subsection

Section 219B(1) in Kerala Panchayat Raj Act, 1994

(1)It shall be the duty of the owners of all premises to provide receptacle of the size specified by the secretary for the purpose of collection of domestic waste, trade waste, institutional waste, dust, ashes, refuse and decayed matters generated from such premises.