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[Cites 0, Cited by 0] [Section 56] [Entire Act]

State of Kerala - Subsection

Section 56(4) in The Kerala Panchayat Buildings Rules, 2011

(4)In the case of buildings exceeding three floors from ground level under educational, medical/hospital or office/business occupancy, a certificate of approval from the Director of Fire Force or an officer authorised by him in this behalf shall be obtained and produced by the applicant before issuing permit.