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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Kerala - Subsection

Section 18(2) in Kerala Municipality Building Rules, 1999

(2)The Secretary shall serve a copy of the provisional order made under sub-rule (1) on the owner or the person for whom such work is done together with a notice requiring him to show cause within a reasonable time to be specified in such notice why the order should not be confirmed.
(i)that any alteration or addition to any building or any other work made or done for any