Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 219I] [Entire Act]

State of Kerala - Subsection

Section 219I(2) in Kerala Panchayat Raj Act, 1994

(2)Without prejudice to the generality of the provisions in sub section (1) no person shall deposit or cause to be deposited any building rubbish on any streets or on any public or private land without the previous permission of village panchayat:Provided that, no permission shall be granted without paying the fee as determined by the village panchayat:Provided further that, the secretary may, for reasons to be recorded in writing refuse to give such permission.