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[Cites 0, Cited by 0] [Section 97A] [Entire Act]

State of Kerala - Subsection

Section 97A(2) in The Kerala Panchayat Buildings Rules, 2011

(2)The proposed alteration or addition/extension shall satisfy the provisions regarding clearance from overhead electric lines specified under Table 1 of rule 26 and if such clearance is not available, no objection certificate issued by the Chief Electrical Inspector or an Officer authorised by him shall be produced for issuing permit.