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 383] [Entire Act] State of Kerala - Subsection Section 383(5) in Kerala Municipality Act, 1994 (5)No person shall,after the date of publication of the declaration under sub-section(4) construct or reconstruct any building in contravention of such declaration.
