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[Cites 0, Cited by 16] [Section 235W] [Entire Act]

State of Kerala - Subsection

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

(2)The Secretary shall serve a copy of the provisional order made under sub-section (1) on the owner or the persons for whom such work is done together with a notice requiring him to show cause with in a reasonable time, to be specified in such notice, why the order should not be confirmed.