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[Cites 0, Cited by 0] [Section 235K] [Entire Act]

State of Kerala - Subsection

Section 235K(1) in Kerala Panchayat Raj Act, 1994

(1)Where, within the period specified in section 235-I or 235 J, as the case may be, the Secretary has neither given nor refused approval of a building site, or permission to execute any work, as the case may be, the Village Panchayat shall be bound on the written request of the applicant, to determine whether such approval or permission should be given or not.