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 141] [Entire Act] State of Kerala - Subsection Section 141(3) in Kerala Municipality Building Rules, 1999 (3)In case the telecommunication tower is proposed above any building, structural stability certificate shall he submitted in respect of that building also.
