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[Cites 0, Cited by 0] [Section 54] [Entire Act]

State of Kerala - Subsection

Section 54(1) in Kerala Municipality Building Rules, 1999

(1)Approval of the District Town Planner shall be obtained for the usage of plot upto 0.5 hectares and the layout of buildings upto [1500] [Substituted '500' by Notification No. S. R. O. No. 676/2017, dated 31.10.2017.] sq. metre area under educational, medical/hospital and official business occupancies and approval of the Chief Town Planner shall be obtained for the usage of plot exceeding 0.5 hectare area and layout of buildings with more than [1500] [Substituted '500' by Notification No. S. R. O. No. 676/2017, dated 31.10.2017.] sq. metres of area;