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[Cites 0, Cited by 0] [Section 146(2)] [Section 146] [Entire Act]

State of Kerala - Subsection

Section 146(2)(ii) in The Kerala Panchayat Buildings Rules, 2011

(ii)The Panchayat shall seek such recommendations of the commission, and the recommendations of the commission shall be binding to the Panchayat including any particular architectural or aesthetic form of construction in the case of land developments and constructions in such areas.