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State of Kerala - Section

Section 219C in Kerala Panchayat Raj Act, 1994

219C. Contract with owner or occupier for removal of rubbish or filth.

- The secretary may enter into contract with the owner or occupier of any premises to remove rubbish or filth from such premises on such terms and conditions as is deemed expedient to the secretary and on payment of fees at such rates as the village panchayat determines from time to time.