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[Cites 0, Cited by 2] [Section 236(5)] [Section 236] [Entire Act]

State of Kerala - Subsection

Section 236(5)(a) in Kerala Panchayat Raj Act, 1994

(a)The Secretary may, by notice require the person so doing such act to alter, remove or as far as practicable restore to its original state, the whole, or any part of any property, movable or immovable, public or private, affected thereby, within a time to be specified in the notice; and [shall, so require if directed by the Village Panchayat;] [Added by Act 13 of 1999.]