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State of Kerala - Section

Section 219G in Kerala Panchayat Raj Act, 1994

219G. Provision for processing of solid wastes.

- The village panchayat may for the purpose of recycling, treating, processing and disposing of solid wastes or converting such solid wastes into compost or any other matter, construct, acquire, operate maintain and manage any establishment within or outside the village panchayat area and run it on a commercial basis or may contract out such activity.