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[Cites 0, Cited by 1] [Section 492] [Entire Act]

State of Kerala - Subsection

Section 492(1) in Kerala Municipality Act, 1994

(1)Every licence and permission granted under this Act or any rule or bye-law made thereunder shall specify the period, if any, for which, and the restrictions, limitations and conditions, subject to which, the same is granted and shall be signed by the Secretary.