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[Cites 0, Cited by 0] [Section 360] [Entire Act]

State of Kerala - Subsection

Section 360(2) in Kerala Municipality Act, 1994

(2)The provisions of this Act and of any rules or bye-laws made thereunder as to the level and width of public streets and the height of building abutting thereon shall apply also in the case of street referred in sub-section (1), and all the particulars referred to in that sub section shall be subject to approval by the Municipality.