Section 17(2)(b) in Kerala Municipality Building Rules, 1999

[Cites 0, Cited by 0] [Section 17(2)] [Section 17] [Entire Act]

State of Kerala - Subsection

Section 17(2)(b) in Kerala Municipality Building Rules, 1999

(b)is in contravention of any of the provisions of the Act these rules, bye-law or declaration made there under; he may, by notice, require the person for whom such work is done-

(i)to make such alterations as may be specified in the notice with the object of bringing the work in conformity with the plans or specifications approved or the provisions so contravened; or

(ii)to show cause why such alterations should not be made; within such period as may be specified in the notice:

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State of Kerala - Subsection

Section 17(2)(b) in Kerala Municipality Building Rules, 1999