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

State of Kerala - Subsection

Section 21(4) in Kerala Municipality Building Rules, 1999

(4)The Secretary shall, if convinced that the transfer will not in anyway badly affect the development or construction, issue permission in writing transferring the permit and allowing the commencement or continuation of work, within 15 days from the date of receipt of the request.