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[Cites 0, Cited by 0] [Section 6(2)] [Section 6] [Entire Act]

State of Kerala - Subsection

Section 6(2)(ii) in Kerala Panchayat Building (Regularisation of Unauthorised Construction) Rules, 2018

(ii)Two sets of drawings verified, duly signed and certified by the owner, licensee, structural engineer as the case may be. The verified drawings shall be signed by the Secretary or any designated person authorized by the Secretary in this behalf.