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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Kerala - Subsection

Section 9(h) in Kerala Municipality Building Rules, 1999

(h)Any other service which the State Government may, if it is of opinion that the operation, maintenance, development or execution of such service is essential to the life of the community by notification, declare to be a service for the purpose of this clause: