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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Kerala - Subsection

Section 2(xx) in Kerala Panchayat Raj Act, 1994

(xx)'hut' means any building which is constructed principally of wood, mud, leaves, grass or thatch and includes any temporary structure of whatever size or any small building of whatever materials made, which a village panchayat may declare to be a hut for the purpose of this Act;