Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Kerala - Subsection

Section 6(4) in Kerala Municipality Building Rules, 1999

(4)If the plot is owned by more than one person, the application shall be submitted jointly and signed by, all such persons or the application shall be signed and submitted by any such person or by any legally authorized third person.