Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 76C] [Entire Act] State of Kerala - Subsection Section 76C(2) in The Kerala Panchayat Buildings Rules, 2011 (2)Separate sewage treatment plant and systems for solid waste management shall be provided and maintained by the developer at his cost.
