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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Kerala - Subsection

Section 2(1)(k) in Kerala Panchayat Building (Regularisation of Unauthorised Construction) Rules, 2018

(k)"Unauthorised Construction" means any construction, addition or reconstruction as explained under section 235 AB of the Act which was carried out or completed on or before the 31st date of July, 2017 and which the Secretary has no power to regularize under Section 235W of the Kerala Panchayat Raj Act, 1994 and Chapter XXII of the Building Rules.