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[Cites 0, Cited by 0] [Section 76] [Entire Act]

State of Kerala - Subsection

Section 76(4) in The Kerala Panchayat Buildings Rules, 2011

(4)There shall be no application fee in the case of individual application and the permit fee in the case of individual application shall be as shown in Schedule II.[Chapter XA] [Inserted by Notification No. S.R.O. No. 26/2014, dated 10.1.2014 (w.e.f. 14.2.2011).] Special Provisions For Large-Scale Development Projects Approved By Government