Section 3(1) in Kerala Panchayat Building (Regularisation of Unauthorised Construction) Rules, 2018
(1)Application for regularization of unauthorised construction declaring the details pertaining to the unauthorised construction shall be submitted to the Secretary in Form 1-A appended to these Rules, in duplicate, and the application fee specified in rule 4 within 90 days of the date of notification of these Rules in the Kerala Gazette.
