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[Cites 0, Cited by 0] [Section 58] [Entire Act]

State of Kerala - Subsection

Section 58(2) in Kerala Municipality Building Rules, 1999

(2)Approval of District Town Planner shall be obtained for the usage of plot upto 0.5 hectares and layout of buildings upto 500 square metres area under storage and warehousing occupancy and approval of Chief Town Planner shall be obtained for the usage of plot exceeding 0.5 hectare area and layout of buildings exceeding 500 square metres area.