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 15A] [Entire Act] State of Kerala - Subsection Section 15A(2) in Kerala Municipality Building Rules, 1999 (2)The Secretary shall, on application submitted within the valid period of the permit, grant extension twice, for further periods of three years each.
