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State of Kerala - Section

Section 359 in Kerala Municipality Act, 1994

359. Owner's obligation to make street when disposing of land as building sites.

- Where an owner of any land utilises, sells, leases or otherwise disposes of such land or any portion or portions of the same as sites for the construction of building, he shall, save in such cases as the site or sites may abut on an existing public or private street, laydown and make a street or streets or road or roads giving access to the site or sites and connecting with an existing public or private street.