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 56] [Entire Act] State of Kerala - Subsection Section 56(8) in Kerala Municipality Building Rules, 1999 (8)[ In the case of buildings exceeding 2500 sq. metres built up area, special provision shall be made for construction of in-situ liquid waste management treatment plant.
