Section 239(3)(a) in Kerala Panchayat Raj Act, 1994

[Cites 0, Cited by 0] [Section 239(3)] [Section 239] [Entire Act]

(a)to require by notice, the owner or occupier of any land or building which is a nuisance to the neighbourhood on account of -

(i)its insanitary conditions; or

(ii)the collection of any drainage, filth or stagnant water thereon; or

(iii)the existence of will or noxious vegetation thereon; or

(iv)the presence of poisonous reptiles or other harmful animals or insect.

Legal Document View