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[Cites 0, Cited by 0] [Section 144] [Entire Act]

State of Kerala - Subsection

Section 144(7) in The Kerala Panchayat Buildings Rules, 2011

(7)The Registering Authority or the Secretary of the panchayat may, on complaint by any person or on report from any Panchayat or suo moto take action against any person registered, for violating any of the proovisions under these rules.