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 219H] [Entire Act] State of Kerala - Subsection Section 219H(2) in Kerala Panchayat Raj Act, 1994 (2)Where the owner or occupier fails to dispose of the waste in pursuance of the notice under sub-section (1), the cost for such removal shall be fixed and realised by the village panchayat from the said owner or occupier.
