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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Kerala - Subsection

Section 11(1) in Kerala Panchayat Building (Regularisation of Unauthorised Construction) Rules, 2018

(1)The Government shall have the power to cancel or revise any order issued under these rules at any time, if found that any building regularized is of serious safety and security concerns.