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[Cites 0, Cited by 0] [Section 207(1)] [Section 207] [Entire Act]

State of Kerala - Subsection

Section 207(1)(i) in Kerala Panchayat Raj Act, 1994

(i)Residential building constructed by a person, who belongs to an economically weaker section, using Government subsidy and having a plinth area of less than twenty sq.metres.