Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 133] [Entire Act] State of Kerala - Subsection Section 133(2) in The Kerala Panchayat Buildings Rules, 2011 (2)The Secretary shall communicate objections if any in the matter to the owner within ten days of receipt of the intimation in the prescribed form.
