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[Cites 0, Cited by 0] [Section 52(2)] [Section 52] [Entire Act]

State of Telangana - Subsection

Section 52(2)(A) in Telangana Panchayat Raj Act, 2018

(A)Sanitation:
(i)Making village clean by taking up regular sanitation activities;
(ii)Construction of toilets for hundred percent households on saturation basis;
(iii)Provision of sanitation facilities in all public institutions;
(iv)Construction of community latrines wherever necessary;
(v)Construction of drains and their maintenance;
(vi)Adoption of solid and liquid waste management methods;
(vii)The Gram Panchayat shall impose a fine of rupees five hundred whenever anyone throws garbage on the roads and in the drains and other public places.