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[Cites 0, Cited by 25] [Section 492] [Entire Act]

State of Kerala - Subsection

Section 492(3) in Kerala Municipality Act, 1994

(3)Where any person intending to obtain a licence or permission for the first time and where the applicant is a person other than the owner of the premises in question, he shall, along with the application produce the written consent of the owner of the premises and the period of the licence shall not exceed the period, if any, specified in the consent.