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

State of Kerala - Subsection

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

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