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[Cites 0, Cited by 0] [Section 71] [Entire Act]

State of Kerala - Subsection

Section 71(1) in Kerala Municipality Building Rules, 1999

(1)Application for permit and other matters required as per these rules may be submitted either jointly or individually.(2) The provisions for submission and disposal of application, filing of completion certificate, extension and renewal of permit and similar matters shall be as in Chapter II.(3) The application fee and permit fee shall be as in Schedule 1 and Schedule 11 respectively.