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[Cites 0, Cited by 0] [Section 85] [Entire Act]

State of Kerala - Subsection

Section 85(5) in Kerala Municipality Building Rules, 1999

(5)The Convenor shall place before the Committee only such applications included in the agenda notes circulated, which otherwise comply with all the provisions of these rules, town planning schemes if any for that area and other relevant status and shall issue permit as decided by the committee. The Convenor shall also maintain detailed registers for the minutes and for the land so surrendered.