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] [Entire Act] State of Kerala - Section Section 127 in The Kerala Panchayat Buildings Rules, 2011 127. Building to be authorised. - Erection of any telecommunication tower or pole structure or accessory rooms shall be permitted only over authorised buildings.
