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

State of Kerala - Subsection

Section 219B(3) in Kerala Panchayat Raj Act, 1994

(3)The Secretary may, by public notice direct the owners or occupiers or all premises to segregate the waste generated from such premises for easy management and disposal of such waste by the employees or contractors engaged by the village panchayat.