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[Cites 0, Cited by 0] [Section 375] [Entire Act]

State of Kerala - Subsection

Section 375(2) in Kerala Municipality Act, 1994

(2)Where such permission is granted, such person shall, at his own expense, cause such whole or obstruction to be sufficiently fenced and enclosed until the whole or obstruction is filled up or removed and shall cause such hole or obstruction to be sufficiently lighted during the night.