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 17] [Entire Act] State of Kerala - Subsection Section 17(3) in Kerala Municipality Building Rules, 1999 (3)Where the person to whom the notice under sub-rule(2) is issued does not show cause as aforesaid, he shall be bound to make the alterations specified in such notice.
