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[Cites 0, Cited by 0] [Section 170] [Entire Act]

State of Kerala - Subsection

Section 170(3) in Kerala Panchayat Raj Act, 1994

(3)The village panchayat may in such manner as it may deem fit, dispose of all garbage, sewage and other waste materials collected by it while cleaning public roads, public paths and drains]