Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 219A] [Entire Act] State of Kerala - Subsection Section 219A(2) in Kerala Panchayat Raj Act, 1994 (2)The Secretary shall make adequate provision for preventing the depots, place, receptacles, dust bins, vehicles and vessels referred to in sub section (1) from becoming sources of nuisance.
