Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Kerala - Section Section 20 in Kerala Panchayat Building (Regularisation of Unauthorised Construction) Rules, 2018 20. If the unauthorised constructions does not conform to the provisions detailed in rule 6(4) of these rules, the application shall be rejected.
