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 219D] [Entire Act] State of Kerala - Subsection Section 219D(2) in Kerala Panchayat Raj Act, 1994 (2)No persons shall place rubbish or offensive matter on a public street at the time other than the time specified by the secretary and except in the receptacle provided or specified under sub-section (1).
