Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 6] [Entire Act] State of Kerala - Section Section 235G in Kerala Panchayat Raj Act, 1994 235G. Requirement of prior approval of site. - The Secretary shall not grant permission to construct or reconstruct a building unless and until he has approved the site on an application made under section 235 F.
