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[Cites 0, Cited by 0] [Section 361(1)] [Section 361] [Entire Act]

State of Kerala - Subsection

Section 361(1)(a) in Kerala Municipality Act, 1994

(a)require the offender to show cause, by a written statement signed by him and send to the Secretary on or before such date as may be specified in the notice, why such street should not be altered to the satisfaction of the Secretary, or if such alteration be impracticable, why such street should not be demolished; or