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[Cites 0, Cited by 0] [Section 367] [Entire Act]

State of Kerala - Subsection

Section 367(1) in Kerala Municipality Act, 1994

(1)The Secretary may, by notice, require the owner or occupier of any premises to remove or alter any projection. Encroachment or obstruction other than a door, gate, bar or ground floor window situated against or in front of such premises and in or over any street.