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[Cites 0, Cited by 0] [Section 219H(1)] [Section 219H] [Entire Act]

State of Kerala - Subsection

Section 219H(1)(g) in Kerala Panchayat Raj Act, 1994

(g)a place to public resorts, where rubbish offensive matter, filth, trade refuse, special wastes, hazardous wastes or excrementitious and polluted matters are accumulated in large quantities, to collect such matters accumulated thereon and to remove the same to a depot or place provided or directed by the secretary at such time and in such manner and by such routes as may be specified in the notice.