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[Cites 0, Cited by 0] [Section 12(5)] [Section 12] [Entire Act]

State of Kerala - Subsection

Section 12(5)(b) in Kerala Panchayat Raj (Issue of Licence to Factories, Trades, Entrepreneurship activities and other services) Rules, 1996

(b)consult and take into consideration, the opinion of the Officer authorised in this behalf, as regards the suitability of the site of the factory, workplace or the land for the purpose specified in the application; and