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[Cites 0, Cited by 0] [Section 57] [Entire Act]

State of Kerala - Subsection

Section 57(14) in The Kerala Panchayat Buildings Rules, 2011

(14)The Secretary shall, after considering the access roads, traffic congestion in the locality and in consultation with the Chief Town Planner decide the location of the Transport terminals/stations like panchayat bus stands or inter state bus terminals etc. and the construction of buildings shall conform to the provisions in these rules.