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[Cites 0, Cited by 0] [Section 146(1)] [Section 146] [Entire Act]

State of Kerala - Subsection

Section 146(1)(iii) in The Kerala Panchayat Buildings Rules, 2011

(iii)to identify places or streets where a particular form of or group of architectural forms of buildings alone may be permitted and to prepare model plans, elevations etc; for that place or street;