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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Kerala - Subsection

Section 21(1) in Kerala Municipality Building Rules, 1999

(1)Every person holding development or building permit shall, unless the work has been executed full and development or occupancy certificate obtained, inform the secretary, every transfer of the whole or part of any property involved in the permit together with the name and address of the transferee and his intention to transfer or otherwise of the permit.