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[Cites 0, Cited by 0] [Section 448(4)] [Section 448] [Entire Act]

State of Kerala - Subsection

Section 448(4)(b) in Kerala Municipality Act, 1994

(b)if the connected load of the machinery proposed to be installed exceeds twenty-five horse power or the machinery and other institutions are of the nature that there is possibility to cause nuisance or pollution or the said industry is the one as specified in the seventh schedule, a report of the District Medical Officer of Health, regarding the possibility to cause nuisance or pollution; and.