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[Cites 0, Cited by 0] [Section 100] [Entire Act]

State of Kerala - Subsection

Section 100(2) in Kerala Municipality Building Rules, 1999

(2)The proposed alteration or addition (extension) shall satisfy the provisions regarding clearance from overhead electric lines specified under table 1 of rule 23 and if such clearance is not available, no objection certificate issued by the Chief Electrical Inspector or an Officer authorised by him shall be produced for issuing permit.