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[Cites 0, Cited by 0] [Section 150(1)] [Section 150] [Entire Act]

State of Kerala - Subsection

Section 150(1)(c) in The Kerala Panchayat Buildings Rules, 2011

(c)is carried on or completed in contravention of any lawful order or in breach of any provision contained in the Act or these rules, or bye-law made there under or any direction or requisition lawfully given or made; or