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State of Kerala - Section

Section 170 in Kerala Panchayat Raj Act, 1994

170. [ Panchayat to maintain the roads properly. [Substituted by Act 13 of 1999.]

(1)It shall be the duty of the panchayat to maintain property the roads vested in it and to prevent encroachment on it.
(2)The village panchayat shall keep all public roads and important public paths in its area free from garbage, sewage and other waste materials and shall protect such roads and public paths from encroachment.
(3)The village panchayat may in such manner as it may deem fit, dispose of all garbage, sewage and other waste materials collected by it while cleaning public roads, public paths and drains]