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[Cites 0, Cited by 0] [Section 235T(1)] [Section 235T] [Entire Act]

State of Kerala - Subsection

Section 235T(1)(i) in Kerala Panchayat Raj Act, 1994

(i)that the work or use of the site for the work would contravene the provisions of any law or any order, rule, bye-law or declaration made under, such law;