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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Kerala - Subsection

Section 20(6) in The Kerala Panchayat Buildings Rules, 2011

(6)The Government may, if the Secretary fails to execute the direction issued under sub rule (5) to demolish a construction or reconstruction or alteration or addition or fill up the well within the period specified therein, make necessary arrangements for the same and recover the expenses from the Panchayat concerned.