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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Kerala - Subsection

Section 24(1) in The Kerala Panchayat Buildings Rules, 2011

(1)Every person holding development permit or building permit shall, unless the work is executed in full and development or occupancy certificate obtained, inform the Secretary of every transfer of the whole or part of any property involved in the permit together with the name and address of the transferee and his intention to transfer the permit.