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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 97B] [Entire Act] State of Kerala - Subsection Section 97B(3) in The Kerala Panchayat Buildings Rules, 2011 (3)The provisions under sub-rules (2) to (10) of rule 97 A shall mutatis mutandis apply to both the permitted building and the proposed building.
