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[Cites 0, Cited by 0] [Section 22(7)] [Section 22] [Entire Act]

State of Kerala - Subsection

Section 22(7)(c) in The Kerala Panchayat Buildings Rules, 2011

(c)If the owner engages any developer(s) at any time for the construction, reconstruction, repairs, additions or alterations of buildings or development or redevelopment of land, the same shall be intimated to the Secretary within a week from the date of agreement (executed between the owner and the developer) along with the copy of such agreement by which the owner authorises the developer to undertake construction, reconstruction, repairs, additions or alterations of building(s) or development or redevelopment of land in that plot, on behalf of the owner;