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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Kerala - Subsection

Section 20(2) in The Kerala Panchayat Buildings Rules, 2011

(2)The Secretary shall serve a copy of the provisional order made under sub-rule (1) on the owner or person for whom the work is done together with a notice requiring him to show cause within 7 days, why the order should not be confirmed.