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[Cites 0, Cited by 0] [Section 234] [Entire Act]

State of Kerala - Subsection

Section 234(1) in Kerala Panchayat Raj Act, 1994

(1)The Government may make rules, -
(a)prohibiting or regulating the grant or renewal of licences under section 232 and the period for which such licences shall be valid;
(b)as to the time within which application for such licences or renewals thereof shall be made; and
(c)prohibiting or regulating the grant of permission under section 233.