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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Kerala - Subsection

Section 20(4) in Kerala Municipality Building Rules, 1999

(4)Every owner shall keep in safe custody the permit, approved plans and drawings and specifications, and results of tests, if any, on any material used for construction and produce before the Secretary or any officer authorized by him for inspection or demand.