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[Cites 0, Cited by 0] [Section 241(1)] [Section 241] [Entire Act]

State of Kerala - Subsection

Section 241(1)(b) in Kerala Panchayat Raj Act, 1994

(b)to satisfy himself that nothing is being done in such place, building or land for which a licence or permission is required under any of the said provisions without such licence or permission or otherwise than in conformity with the terms of the licence or permission obtained.