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

State of Kerala - Subsection

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

(a)The village panchayat may issue public notice of intention to declare in any area or areas mentioned in the notice, that, -
(i)continuous building shall be allowed;
(ii)the elevation and construction of the frontage of all buildings thereafter constructed or reconstructed shall in respect of their architectural features, be such as the village panchayat may consider suitable to the locality; or