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 15A] [Entire Act] State of Kerala - Subsection Section 15A(7) in Kerala Municipality Building Rules, 1999 (7)The application shall be affixed with necessary court fee stamp and shall contain the original of the permit and approved plan sought to be extended or renewed
