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[Cites 0, Cited by 0] [Section 59] [Entire Act]

State of Kerala - Subsection

Section 59(11a) in The Kerala Panchayat Buildings Rules, 2011

(11a)In the case of industrial occupancy buildings, irrespective of their number of floors, a certificate of approval from the Director of Fire Force or an officer authorised by him in this behalf shall be obtained and produced for issuing building permit.