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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Kerala - Subsection

Section 20(3) in Kerala Industrial Single Window Clearance Boards & Industrial Township Area Development Act, 1999

(3)Any person authorized by the Government or the officer referred to in subsection (2) may enter into or upon any land with or without assistance of workman for ascertaining whether the provisions of the schemes are being or having been Implemented, or whether the development is being or has been carried out in accordance with such scheme.