Section 161 in Kerala Municipality Building Rules, 1999
161. Removal of doubts, etc.
- The Government shall have power, if any doubt arises with regard to the interpretation or otherwise of any provision or if any difficulty arises in the implementation of any provision, to clarify the doubt or to issue necessary direction for removing the difficultyAppendix A[See Rule 5 (1) and Rule 144 (1)]Corporation/Municipal Council/Town Panchayat.Application for Permit/Regularisation
