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[Cites 0, Cited by 0] [Section 144] [Entire Act]

State of Kerala - Subsection

Section 144(2) in Kerala Municipality Building Rules, 1999

(2)The application for regularization shall be accompanied by documentary evidence of ownership of plot, site plan, elevation, building plan, service plan, parking plan wherever the building requires parking, and other details and specifications as are necessary in the case of an application for new building permit; in the case of deviation from approved plan, the approved plan and permit already obtained shall also be submitted.