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State of Kerala - Section

Section 400 in Kerala Municipality Act, 1994

400. Period within which Secretary is to grant or refuse, to grant permission to execute the work.

- Within fourteen days after the date of receipt of an application under section 398 or of any information or plan or further information or fresh plan required under the rules or bye-laws made under this Act, the Secretary shall, by written order, either grant or refuse permission on any of the grounds mentioned in section 402.