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[Cites 0, Cited by 0] [Section 532(1)] [Section 532] [Entire Act]

State of Kerala - Subsection

Section 532(1)(b) in Kerala Municipality Act, 1994

(b)The Secretary or any officer duly authorised by him may enter any building or lam where such act is done and take all such steps as may be necessary to prevent the continuance of such act.