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 12] [Entire Act] State of Kerala - Subsection Section 12(4) in Kerala Panchayat Building (Regularisation of Unauthorised Construction) Rules, 2018 (4)The Monitoring Committee may suo moto or as directed by Government, convene meetings of the Committee.
