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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Kerala - Subsection

Section 6(5) in Kerala Municipality Building Rules, 1999

(5)If the application is for joint development or redevelopment of more than one adjoining plots owned by different persons, the application shall be submitted jointly and signed by all the persons or the application shall be signed and submitted by any such person or by any legally authorized third person.