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State of Kerala - Section

Section 235B in Kerala Panchayat Raj Act, 1994

235B. Building site and construction or reconstruction of building.

- No part of the land shall be used as a site for the construction of a building and no building shall be constructed or re-constructed otherwise than in accordance with the provisions of this part and of any rules or bye-laws made under this Act relating to the use of building sites or the construction or reconstruction of buildings.