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 7] [Entire Act] State of Kerala - Subsection Section 7(14) in The Kerala Panchayat Buildings Rules, 2011 (14)If the plot is owned by more than one person, the application shall be submitted jointly and signed by all the persons or by any legally authorised representative of such persons.
