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[Cites 0, Cited by 0] [Section 51(1)] [Section 51] [Entire Act]

State of Kerala - Subsection

Section 51(1)(b) in The Kerala Panchayat Buildings Rules, 2011

(b)by adopting the provisions in the National Building Code for calculating the number of lifts, in which case, the respective registered engineer, architect etc. shall furnish certificate, design calculation and specifications all duly signed, along with the application for building permit. The certificate shall be to the effect that the lifts provided conform to the provisions of the National Building Code.