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[Cites 0, Cited by 0] [Section 146] [Entire Act]

State of Kerala - Subsection

Section 146(4) in Kerala Municipality Building Rules, 1999

(4)The compounding fee shall be double the amount of the permit fee in forceProvided that in the case of deviated or additional construction only the area so deviated or added shall be considered for the calculation of compounding fee].