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 108] [Entire Act] State of Kerala - Subsection Section 108(2) in Kerala Municipality Building Rules, 1999 (2)The application for renewal shall be submitted during the valid period of the permit and the renewal fee shall be fifty per cent of the permit fee.
