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[Cites 0, Cited by 0] [Section 147(1)] [Section 147] [Entire Act]

State of Kerala - Subsection

Section 147(1)(iii) in The Kerala Panchayat Buildings Rules, 2011

(iii)details of applications in which decision was not taken within 30 days or 14 days as the case may be, from the date of receipt and the reasons thereof;