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[Cites 0, Cited by 0] [Section 233] [Entire Act]

State of Kerala - Subsection

Section 233(5) in Kerala Panchayat Raj Act, 1994

(5)The grant of permission under this section, -
(a)Shall be subject to the conditions to be observed in respect of the replacement of machinery the levy of fees and to such restrictions and conditions as may be prescribed;
(b)Shall not be deemed as exempted from observing the provisions contained in section 235 (F) and 235 (H) or 235 (P) and 235 (Q).]