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[Cites 0, Cited by 0] [Section 235C(1)] [Section 235C] [Entire Act]

State of Kerala - Subsection

Section 235C(1)(c) in Kerala Panchayat Raj Act, 1994

(c)that in any road portion of road or localities specified in the notice, the construction of shops, warehouses, factories, huts or buildings of a specified architectural character of buildings destined for particular use shall not be allowed without the special permission of the village panchayat.