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[Cites 0, Cited by 1] [Section 235A(2)] [Section 235A] [Entire Act]

State of Kerala - Subsection

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

(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.