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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Kerala - Subsection

Section 12(3) in Kerala Panchayat Building (Regularisation of Unauthorised Construction) Rules, 2018

(3)The Monitoring Committee may, if necessary, conduct random site inspections of the construction regularized under these rules and also scrutinize the related files at all levels of the regularization process as cited in rules (6) and (9).