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] [Section 3(2)] [Section 3] [Entire Act] State of Kerala - Subsection Section 3(2)(i) in Kerala Panchayat Building (Regularisation of Unauthorised Construction) Rules, 2018 (i)Any Government orders, circulars, any form of communication(s) pending to the plot/land or any construction works therein;