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State of Kerala - Section

Section 557 in Kerala Municipality Act, 1994

557. Prohibition of unauthorised dealings with public place or materials.

- No person shall, without authority in that behalf, remove earth, sand or other material from or deposit any matter in or make any encroachment on any land vested in the Municipality, or river, estuary, canal, backwater or water course (not being private property) or in any way obstruct the same.