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[Cites 0, Cited by 0] [Section 417(1)] [Section 417] [Entire Act]

State of Kerala - Subsection

Section 417(1)(b) in Kerala Municipality Act, 1994

(b)any land on which water may at any time accumulate, is likely to become a breeding place of mosquitoes or in other respect a source of nuisance, the Secretary may, by notice, require the owner or person having control thereof to fill in, cover over, demolish, weed and stock with larvicidal fish, petrolize, drain-off the same in such manner and with such materials as the Secretary directs and or make such order for removing or abating the nuisance.