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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Kerala - Subsection

Section 12(i) in Kerala Municipality Building Rules, 1999

(i)that the work or use of the site for the work or any particulars comprised in the site plan, ground plan, elevations, sections, or specifications would contravene provisions of any law or order, rule, declaration or bye law made under such law;