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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Kerala - Subsection

Section 6(5) in Kerala Panchayat Building (Regularisation of Unauthorised Construction) Rules, 2018

(5)The Secretary shall reject the application within sixty days to the applicant, if they are not in order and or not duly filled up or signed or certified, or violating the provisions of the Acts and rules mentioned in sub- rule 4 of these rules, citing reasons for rejection