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[Cites 0, Cited by 0] [Section 383(1)] [Section 383] [Entire Act]

State of Kerala - Subsection

Section 383(1)(a) in Kerala Municipality Act, 1994

(a)that in any street or portions of streets specified in the notice,-
(i)continuous building shall be allowed ;
(ii)the elevation and construction of the frontage of all buildings thereafter constructed or reconstructed shall in respect of their architectural features, be such as the Municipality may consider suitable to the locality; or