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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Kerala - Subsection

Section 22(4) in Kerala Municipality Building Rules, 1999

(4)The owner of a building may if he intends to occupy the building before its completion, apply to the Secretary for that purpose and the Secretary shall, on being satisfied that such occupancy will not endanger life issue occupancy certificate in respect of the completed part.