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[Cites 0, Cited by 0] [Section 82(2)] [Section 82] [Entire Act]

State of Kerala - Subsection

Section 82(2)(vi) in The Kerala Panchayat Buildings Rules, 2011

(vi)Town Planner of the Development Authority, if any, constituted for the area or an Officer not below the rank of a Deputy Town Planner authorised;