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[Cites 0, Cited by 0] [Section 432(1)] [Section 432] [Entire Act]

State of Kerala - Subsection

Section 432(1)(b) in Kerala Municipality Act, 1994

(b)a block or group of buildings is, for any of the said reasons, or by reason of the manner in which the buildings are crowded together, attended with such risk as aforesaid,