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[Cites 0, Cited by 0] [Section 381] [Entire Act]

State of Kerala - Subsection

Section 381(2) in Kerala Municipality Act, 1994

(2)Without prejudice to the generality of the powers conferred by clause (a) of sub-section (1), rules made under that clause may provide that -
(a)no insanitary or dangerous site shall be used for building construction; and
(b)no site shall be used for the construction of a building intended for public worship, if the construction thereon will wound the religious feelings of any class of persons.