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[Cites 0, Cited by 0] [Section 155(1)] [Section 155] [Entire Act]

State of Kerala - Subsection

Section 155(1)(iii) in Kerala Municipality Building Rules, 1999

(iii)to identify places or streets where a particular form of or group of architectural forms of buildings alone may be permitted and to prepare model plans, elevations, etc; for that place or street.