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[Cites 0, Cited by 0] [Section 133] [Entire Act]

State of Kerala - Subsection

Section 133(1) in The Kerala Panchayat Buildings Rules, 2011

(1)For buildings as stipulated in rule 132, permit as per these rules is not necessary:Provided that the owner shall intimate details of works to the Secretary in the proforma prescribed in Appendix A2 at least ten days before the commencement of such works.