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[Cites 0, Cited by 0] [Section 334(1)] [Section 334] [Entire Act]

State of Kerala - Subsection

Section 334(1)(vii) in Kerala Municipality Act, 1994

(vii)a place to which large number of persons resort, where rubbish, offensive matter, filth, trade refuse, special wastes, hazardous wastes or excrementitious and polluted matters are accumulated in large quantities, to collect such matters accumulating thereon and to remove the same to a depot or place provided or directed by the Secretary at such time and in such manner and by such routes as may be specified in the notice.