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[Cites 0, Cited by 0] [Section 273] [Entire Act]

State of Kerala - Subsection

Section 273(e) in Kerala Municipality Act, 1994

(e)if any addition or alteration be made to, or in the building, wall or structure upon or over which the advertisement is erected, exhibited, fixed or retained, if such addition or alteration involves the disturbance of the advertisement or any part thereof; or