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

State of Kerala - Subsection

Section 235T(1)(ii) in Kerala Panchayat Raj Act, 1994

(ii)that the application for permission does not contain the particulars or are not prepared in the manner required by any rule or bye-law made under this Act;