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[Cites 0, Cited by 113] [Section 236] [Entire Act]

State of Kerala - Subsection

Section 236(3) in Kerala Panchayat Raj Act, 1994

(3)Save as aforesaid, if orders on an application for any such licence or permission are not communicated to the applicant within thirty days or such longer period as may be prescribed in any class of cases after the receipt of the application by the Secretary the application shall be deemed to have been allowed for the period, if any for which it would have been ordinarily allowed and subject to the law, rules and bye-laws and all conditions ordinarily imposed.