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[Cites 0, Cited by 1] [Section 401] [Entire Act]

State of Kerala - Subsection

Section 401(1) in Kerala Municipality Act, 1994

(1)Where within the period specified in section 400, the Secretary has neither granted nor refused to grant permission to construct or reconstruct a hut, the Council shall be bound on the written request of the applicant to determine whether such permission should be granted or not.