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[Cites 0, Cited by 0] [Section 59] [Entire Act]

State of Kerala - Subsection

Section 59(14) in Kerala Municipality Building Rules, 1999

(14)The Secretary shall, after considering the access roads, traffic congestion in the locality and in consultation with the Chief Town Planner decide the location of the traffic stations like municipal bus stands or inter State bus terminals and the construction of buildings shall conform to the provisions in these rules.