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 398] [Entire Act] State of Kerala - Subsection Section 398(1) in Kerala Municipality Act, 1994 (1)Every person who intends to construct or reconstruct a hut within a municipal area shall send to the Secretary-(a)a site plan of the land, and(b)an application for permission to execute the work.
