Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Kerala - Subsection

Section 7(4) in Kerala Panchayat Building (Regularisation of Unauthorised Construction) Rules, 2018

(4)If the applicant fails to remit the specified compounding fee and or fails to comply with the conditions on or before the date specified in the regularisation order, such order issued by the Committee shall cease to operate from the next day of the said date.