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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Kerala - Subsection

Section 7(7) in Kerala Municipality Building Rules, 1999

(7)In cases where final remarks are not received within the 30 days time from the Defense Officer/Railway Authority as in sub rule (5) or (6) the Secretary may delay final decision in the application for permit, if any interim reply is received from the Defense/Railway Authority.