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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Kerala - Subsection

Section 12(iii) in Kerala Municipality Building Rules, 1999

(iii)that any of the documents required to be signed by a registered Architect, Engineer, Town Planner or Supervisor or the owner applicant as required under the Act or these rules or bye laws made under the Act has not been signed by such Architect, Engineer, Town Planner or Supervisor or the owner/applicant;