Section 22(7)(d) in The Kerala Panchayat Buildings Rules, 2011

[Cites 0, Cited by 0] [Section 22(7)] [Section 22] [Entire Act]

State of Kerala - Subsection

Section 22(7)(d) in The Kerala Panchayat Buildings Rules, 2011

(d)Every owner and developer shall include the following details as part of all advertisements through website pertaining to the building and/or land development,-

(i)Name and address of the owner and developer,

(ii)Number and date of lay out approval and/or approval of usage of plot and lay out of building wherever applicable,

(iii)Number and date of the development and building permits,

(iv)Name of the local self government institution issuing the permits,

(v)Date till which the building permit is valid,

(vi)Number of floors permitted,

(vii)Conditions if any stipulated in the permits,

(viii)Following details shall be furnished as against the respective provisions of the rules:

Legal Document View

Unlock Advanced Research with PRISMAI

State of Kerala - Subsection

Section 22(7)(d) in The Kerala Panchayat Buildings Rules, 2011