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State of Kerala - Section

Section 235R in Kerala Panchayat Raj Act, 1994

235R. Period within which Secretary is to grant or refuse to grant permission to execute the work.

- The Secretary shall within fourteen days after the date of receipt of an application under section 235 P, or any information or plan or further information or fresh plan required under the rules or bye-laws made under this Act, by an order in writing either grant the permission or refuse the permission on any of the grounds mentioned in section 235T.