Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 15A] [Entire Act] State of Kerala - Subsection Section 15A(5) in Kerala Municipality Building Rules, 1999 (5)The fee for renewal of permits shall be fifty per cent of the development permit fee or building permit fee as the case may be, in force at the time of renewal.
