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

State of Kerala - Subsection

Section 144(1) in The Kerala Panchayat Buildings Rules, 2011

(1)Plans and drawings shall be prepared strictly in conformity with the provisions contained in the Act and the rules and any direction issued by Government or Panchayat and a certificate to that effect shall be recorded and signed in the plans and drawings.