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[Cites 0, Cited by 0] [Section 137] [Entire Act]

State of Kerala - Subsection

Section 137(3) in The Kerala Panchayat Buildings Rules, 2011

(3)The Secretary shall, on receipt of the compounding fee and compliance of the condition, if any specified, issue order as in Appendix-I absolving the person from all liabilities and regularizing the construction and record the details thereof in a register to be kept as a permanent document in the form in Appendix-J.