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[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

State of Kerala - Subsection

Section 3(1)(d) in The Kerala Panchayat Buildings Rules, 2011

(d)where addition or extension is made to a building or separate building/buildings in the same site is proposed, these rules shall apply to the addition or extension or new block only: