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[Cites 0, Cited by 0] [Section 137] [Entire Act]

State of Kerala - Subsection

Section 137(2) in The Kerala Panchayat Buildings Rules, 2011

(2)The Secretary shall, if the decision is to grant regularisation, intimate the fact to the applicant in writing, specifying the amount to be remitted as compounding fee and the period within which the amount has to be remitted.