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[Cites 0, Cited by 0] [Section 351] [Entire Act]

State of Kerala - Subsection

Section 351(2) in Kerala Municipality Act, 1994

(2)No person shall erect or add to any building between street alignment and building line defined under section 350 except with the permission of the Secretary who may, when granting permission, impose such conditions as the Council lays down for such cases.