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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Kerala - Subsection

Section 11(3A) in Kerala Municipality Building Rules, 1999

(3A)[ On receipt of the applications with the supporting documents attached thereto, the Secretary or the Officer duly authorized by the Secretary shall issue an acknowledgment to the applicant on the same day and inform the applicant whether any Non Objection Certificate required from other authorities is/are not attached with the application.] [Inserted by Notification No. S. R. O. No. 676/2017, dated 31.10.2017.]