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[Cites 0, Cited by 0] [Section 137] [Entire Act]

State of Kerala - Subsection

Section 137(4) in The Kerala Panchayat Buildings Rules, 2011

(4)The compounding fee shall be double the amount of the permit fee in force.Provided that in the case of deviated or additional construction, only the areas so deviated or added shall be considered for the calculation of compounding fee.