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[Cites 0, Cited by 0] [Section 20(1)] [Section 20] [Entire Act]

State of Kerala - Subsection

Section 20(1)(c) in The Kerala Panchayat Buildings Rules, 2011

(c)is being carried on or has been completed in breach of any of the provisions contained in the Act or these rules or bye-law or order made or issued thereunder or any direction or requisition lawfully given or made thereunder; or