Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 235A] [Entire Act]

State of Kerala - Subsection

Section 235A(2) in Kerala Panchayat Raj Act, 1994

(2)Without prejudice to the generality of the powers conferred by clause (a) of subsection (1), rules made under that clause may provide that -
(a)no unhealthy or dangerous site shall be used for building construction;
(b)no site shall be used for the construction of a building intended for public worship, if the construction thereon will wound the religious feelings of any class or persons.