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[Cites 0, Cited by 0] [Section 460] [Entire Act]

State of Kerala - Subsection

Section 460(4) in Kerala Municipality Act, 1994

(4)Where a licence is granted, refused, modified, suspended or cancelled under this section, the Municipality shall cause a notice of such grant, refusal, modification, suspension or cancellation in English and the language of the locality to be pasted in some conspicuous place at or near the entrance to the place in respect of which the licence was sought or had been obtained