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] [Entire Act] State of Kerala - Section Section 21 in Kerala Panchayat Building (Regularisation of Unauthorised Construction) Rules, 2018 21. If the unauthorised construction is carried out in a land acquired for road widening or public land the application shall be rejected.
