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[Cites 0, Cited by 0] [Section 406(1)] [Section 406] [Entire Act]

State of Kerala - Subsection

Section 406(1)(c) in Kerala Municipality Act, 1994

(c)is being carried on, or has been completed in breach of any of the provisions of this Act or any rule or bye-law or order made or issued thereunder or any direction or requisition lawfully given or made under this Act, such rule, bye-law or order; or