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[Cites 0, Cited by 0] [Section 76] [Entire Act]

State of Kerala - Subsection

Section 76(3) in The Kerala Panchayat Buildings Rules, 2011

(3)Where the construction or the reconstruction or addition or alteration is proposed to be done by the Department, Corporation, Board, Agency, Local Self Government Institutions or society themselves, layout for sub-division shall be obtained from the Secretary and no building permit is necessary.