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 219A] [Entire Act] State of Kerala - Subsection Section 219A(3) in Kerala Panchayat Raj Act, 1994 (3)A village panchayat may contract out any part or the whole process of collection and disposal of solid waste from the public or private premises.
