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State of Kerala - Section

Section 235I in Kerala Panchayat Raj Act, 1994

235I. Period within which approval or disapproval shall be intimated.

- Within thirty days after the receipt of an application made under section 235 F for approval of a site or of any information, or further information required under any rules or byelaws, the Secretary shall by an order in writing either approve or refuse to approve the site and shall intimate the fact to the applicant.