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[Cites 0, Cited by 0] [Section 130] [Entire Act]

State of Kerala - Subsection

Section 130(5) in The Kerala Panchayat Buildings Rules, 2011

(5)The Secretary shall, if convinced of the boundaries and ownership of the plot, plans and drawings and genuineness of the certificates, issue permit, not later than 30 days from the date of receipt of the application.