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[Cites 0, Cited by 0] [Section 126] [Entire Act]

State of Kerala - Subsection

Section 126(2) in Kerala Municipality Building Rules, 1999

(2)The applicant may commence with the construction or reconstruction in conformity with the provisions contained in the Act and these Rules, as if the permit has been granted, if the Council fails to dispose of the application within 30 days from the date of submission of the request in writing.