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[Cites 0, Cited by 1] [Section 393(1)] [Section 393] [Entire Act]

State of Kerala - Subsection

Section 393(1)(i) in Kerala Municipality Act, 1994

(i)that the work or use of the site for the work or any of the particulars comprised in the she plan, ground plan, elevations, sections or specifications would contravene provisions of any law, or any order, rule, declaration or bye-law made under such law;