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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Kerala - Subsection

Section 2(1)(ch) in Kerala Municipality Building Rules, 1999

(ch)"unsafe building" means building which is structurally unsafe in sanitary or not provided with adequate means of egress or which fire hazard or are otherwise dangerous to human life or which in relation existing use constitute a hazard to safety or health or public welfare, by of inadequate maintenance, dilapidation or abandonment;