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[Cites 0, Cited by 2] [Section 233(4)] [Section 233] [Entire Act]

State of Kerala - Subsection

Section 233(4)(c) in Kerala Panchayat Raj Act, 1994

(c)a report of the Divisional Fire Officer or any other officer authorised by him regarding the adequacy of fire prevention and fire fighting measures planned if the proposed industry involves the use of high tension power or inflammable or explosive materials;