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State of Kerala - Section

Section 446 in Kerala Municipality Act, 1994

446. Power to direct discontinuance of use of building as stable, cattle shed or cow house.

- Where any stable, cattle shed or cow house is not constructed or maintained in the manner required by or under this Act, the Secretary may, by notice, for reasons to be recorded therein direct that the same shall no longer be used as a stable, cattle shed or cow house.[Industries, Factories, Trades and Other Services] [Substituted 'Industries, Factories and Other Trades' by kerala Act No. 2 of 2015.]