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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Kerala - Subsection

Section 5(1a) in The Kerala Panchayat Buildings Rules, 2011

(1a)[ Applications may also be submitted through e-filing system, as may be prescribed, if such system is in force in the Local Self Government Institution concerned and the Secretary may receive applications, in case they arc found in order after a preliminary check.] [Added by Notification No. S.R.O. No. 26/2014, dated 10.1.2014 (w.e.f. 14.2.2011).]