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 219F] [Entire Act] State of Kerala - Subsection Section 219F(3) in Kerala Panchayat Raj Act, 1994 (3)Every village panchayat may make adequate arrangements for the utilisation of solid wastes for the preparation of compost and the disposal of it by sale.
