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State of Kerala - Section

Section 19 in Kerala Panchayat Building (Regularisation of Unauthorised Construction) Rules, 2018

19. The applicant shall be the owner or authorized representative of the owners. Any application made by any person for regularisation who does not have any right over the land or building shall be summarily rejected. If the plot is owned by more than one person, the application shall be submitted jointly and signed by all the persons.