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State of Kerala - Section

Section 219E in Kerala Panchayat Raj Act, 1994

219E. Rubbish and other solid waste shall be the property of the village panchayat.

- Rubbish and other solid waste collected by the employees or contractors of the village panchayat and the carcasses deposited in any public receptacles, depots or place shall be the property of the village panchayat and the village panchayat may dispose of the same by auction or otherwise.