Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 109A] [Entire Act] State of Kerala - Subsection Section 109A(4) in Kerala Municipality Building Rules, 1999 (4)The municipality shall enforce workable artificial groundwater recharging arrangements as an integral part of all new building construction through collection of rooftop rain water
