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[Cites 0, Cited by 0] [Section 532(1)] [Section 532] [Entire Act]

State of Kerala - Subsection

Section 532(1)(a) in Kerala Municipality Act, 1994

(a)the Secretary may, by notice, require the person doing such act to alter, remove, as far as practicable, restore, to its original state the whole or any part of any proper!; movable or immovable, public or private affected thereby within a time to be specified in the notice; or