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[Cites 0, Cited by 5] [Section 406(1)] [Section 406] [Entire Act]

State of Kerala - Subsection

Section 406(1)(iii) in Kerala Municipality Act, 1994

(iii)that any alteration of or addition to any building or any other work made or done for any purpose in or upon any building has been commenced or is being carried on or has been completed in contravention of the provisions of section 405,