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[Cites 0, Cited by 0] [Section 57] [Entire Act]

State of Kerala - Subsection

Section 57(15) in Kerala Municipality Building Rules, 1999

(15)For all buildings there shall be a special provision for recycling and reusing of waste water generated out of the use of water in the said building.] [INserted by Notification No. S. R. O. No. 676/2017, dated 31.10.2017.]