Legal Document View

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
[Cites 0, Cited by 0] [Section 387(1)] [Section 387] [Entire Act]

State of Kerala - Subsection

Section 387(1)(b) in Kerala Municipality Act, 1994

(b)an application in writing together with a ground plan, elevation and sections of the building and specification of the work for permission to execute the work.