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[Cites 0, Cited by 0] [Section 349(1)] [Section 349] [Entire Act]

State of Kerala - Subsection

Section 349(1)(a) in Kerala Municipality Act, 1994

(a)Any land required for the purpose of opening, widening , extending or otherwise improving any public street or of making any new public street and the buildings if any, standing up on such land; and