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[Cites 0, Cited by 0] [Section 85] [Entire Act]

State of Kerala - Subsection

Section 85(1) in Kerala Municipality Building Rules, 1999

(1)The Government may, on receipt of a request to that effect from any municipality or suo motu, if found necessary, by order, constitute a Special Committee for the purposes of any or all municipalities to consider and decide on the application for building permits that may be submitted under the provisions of this Chapter.