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

State of Kerala - Subsection

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

(i)that the work or use of the site of the work or any of the particulars comprised in the site plan, ground plan, elevations, sections or specifications would contravene any law, or any order, rule, declarations, or bye-law made under any law;