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[Cites 0, Cited by 0] [Section 322] [Entire Act]

State of Kerala - Subsection

Section 322(1) in Kerala Municipality Act, 1994

(1)The Secretary may, by notice, require the owner or occupier of any building, within the time specified in such notice, to provide a latrine or alter or remove from an unsuitable to a more suitable place any existing latrine in accordance with the directions contained in such notice for the use of the persons employed in or about or occupying such building and to keep it clean and in proper order.