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[Cites 0, Cited by 0] [Section 15A] [Entire Act]

State of Kerala - Subsection

Section 15A(10) in Kerala Municipality Building Rules, 1999

(10)In case the period of validity stipulated in permit issued before the commencement of the Kerala Municipality Building Rules, 1999 is different from that stipulated in sub rule (1), then the extension or renewal of the permit shall be granted in such a way that the total valid period of the permit shall not exceed nine years.