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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Kerala - Subsection

Section 6(16) in Kerala Panchayat Building (Regularisation of Unauthorised Construction) Rules, 2018

(16)The details of the Licensees/Structural Engineers, Architects etc., including photographs, who have been involved in the design, supervision and construction of the building under regularization will also be made available in the website along with the details of the building so regularized/rejected.