Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 76B] [Entire Act] State of Kerala - Subsection Section 76B(6) in The Kerala Panchayat Buildings Rules, 2011 (6)The developer shall also produce before the committee, all required clearances from the State and Central Government agencies concerned.
