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[Cites 0, Cited by 0] [Section 395(1)] [Section 395] [Entire Act]

State of Kerala - Subsection

Section 395(1)(b) in Kerala Municipality Act, 1994

(b)is in contravention of any of the provisions of this Act or any rule, bye-law, order or declaration made thereunder, he may, by notice, require the person for whom such work is done-
(i)to make such alterations as may be specified in the said notice with the object of bringing the work in conformity with the plans or specifications approved or the provisions so contravened; or
(ii)to show cause why such alterations should not be made, within such period as may be specified in the notice.