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[Cites 0, Cited by 4] [Section 233(4)] [Section 233] [Entire Act]

State of Kerala - Subsection

Section 233(4)(b) in Kerala Panchayat Raj Act, 1994

(b)a report of the District Medical Officer regarding the possibility of nuisance or pollution of the connected load of the machinery proposed to be installed exceeds 25 HP or if the nature of the machinery and installation are such that it may cause nuisance or pollution; and