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[Cites 0, Cited by 0] [Section 87] [Entire Act]

State of Kerala - Subsection

Section 87(2) in Kerala Municipality Building Rules, 1999

(2)The Secretary may, on the failure of the person to demolish or dismantle the shed or hut at the expiry of the period specified, cause it to be demolished or dismantled and the cost thereof shall be recovered from such person as if it were an arrear of property tax due under the Act