Section 19(2)(b) in The Kerala Panchayat Buildings Rules, 2011

[Cites 0, Cited by 0] [Section 19(2)] [Section 19] [Entire Act]

State of Kerala - Subsection

Section 19(2)(b) in The Kerala Panchayat Buildings Rules, 2011

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

(i)to make such alterations as may be specified in the notice with the object of bringing the work in conformity with the plans or specifications approved or the provisions so contravened; or

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

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State of Kerala - Subsection

Section 19(2)(b) in The Kerala Panchayat Buildings Rules, 2011