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[Cites 0, Cited by 0] [Section 413] [Entire Act]

State of Kerala - Subsection

Section 413(1) in Kerala Municipality Act, 1994

(1)Where any tank, pond, well, hole, stream, dam, bank or other place 'appears to the Secretary to be, for want of sufficient repair, protection or enclosure, dangerous to the passer-by or to persons living in the neighbourhood, the Secretary may by notice, require the owner to fill in, remove, repair, protect or enclose the same so as to prevent any danger therefrom.