Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 87] [Entire Act] State of Kerala - Subsection Section 87(4) in Kerala Municipality Building Rules, 1999 (4)The Secretary shall, if convinced of the ownership, issue permit with or without condition and specifying the period beyond which the hut or shed shall not be retained.
