Section 235N(1)(b) in Kerala Panchayat Raj Act, 1994

[Cites 0, Cited by 0] [Section 235N(1)] [Section 235N] [Entire Act]

State of Kerala - Subsection

Section 235N(1)(b) in Kerala Panchayat Raj Act, 1994

(b)is in contravention of any of the provisions of this Act or any rule, bye-law, order of declaration made there under, he may, by notice, require the person for whom such work is done, -

(i)to make such alteration as may be specified in the said notice to bring the work in conformity with the plans or specification approved or the provisions so contravened; or

(ii)to show cause why such alteration should not be made, within such period as may be specified in the notice:

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State of Kerala - Subsection

Section 235N(1)(b) in Kerala Panchayat Raj Act, 1994