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 156(1)] [Section 156] [Entire Act] State of Kerala - Subsection Section 156(1)(iii) in Kerala Municipality Building Rules, 1999 (iii)details of applications in which decision was not taken within 30 days or 14 days as the case may be, from the date of receipt and the reasons therefore;