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[Cites 0, Cited by 0] [Section 241(1)] [Section 241] [Entire Act]

State of Kerala - Subsection

Section 241(1)(a) in Kerala Municipality Act, 1994

(a)If a building is constructed or reconstructed in a Municipal area the owner shall give notice thereof to the Secretary within fifteen days from the date of completion or occupation of the building, whichever is earlier.