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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Kerala - Subsection

Section 18(6) in Kerala Municipality Building Rules, 1999

(6)The Government may, if the Secretary fails to execute the direction issued under sub-rule (5) within the period specified therein, make necessary arrangements to demolish the building or structure or to fill up the well and may recover the expenses from the Municipality concerned.