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[Cites 0, Cited by 0] [Section 64] [Entire Act]

State of Kerala - Subsection

Section 64(1) in Kerala Municipality Building Rules, 1999

(1)The provisions for submission and disposal of application for permit and filing of completion certificate and extension and renewal of permits and similar matters shall be as described in Chapter II.(2) The application fee and permit fee shall be as in Schedule I and Schedule II respectively.