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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Kerala - Subsection

Section 18(4) in Kerala Municipality Building Rules, 1999

(4)Notwithstanding anything contained in sub-rule(2) or sub-rule(3), the Secretary may also initiate prosecution proceedings against the owner or the person for whom the work has commenced, being carried on or has been completed.