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 6] [Entire Act] State of Kerala - Section Section 389 in Kerala Municipality Act, 1994 389. Prohibition of commencement of work without permission. - The construction or reconstruction of a building shall not be begun unless and until the Secretary has granted permission for the execution of the work.
