Section 12(1)(a) in The Himachal Pradesh Panchayati Raj Act, 1994

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State of Himachal Pradesh - Subsection

Section 12(1)(a) in The Himachal Pradesh Panchayati Raj Act, 1994

(a)The owner or the occupier of any building or land -

(i)to remove any encroachment on a public street, place or drain;

(ii)to close, remove, alter, repair, cleanse, disinfect or put in good order any latrine, urinal, water closet, drain, cesspool or other receptacle for filth, sullage-water, rubbish or refuse or to remove or alter any door or trap or construct any drain for any such latrine, urinal or water closet which opens on to a street, drain or to shut off such latrine, urinal, water closet by a sufficient roof and wall or fence from the view of persons passing by or dwelling in the neighbourhood;

(iii)to cleanse, repair, cover, fill up, drain off, deepen or to remove water from a private well, tank, reservoir, pool, pit, ditch, depression or excavation therein which may appear to the Gram Panchayat to be injurious to health or offensive to the neighbourhood;

(iv)to remove any dirt, dung, night soil, manure or any noxious or offensive matter therefrom and to cleanse the land or building;

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State of Himachal Pradesh - Subsection

Section 12(1)(a) in The Himachal Pradesh Panchayati Raj Act, 1994