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[Cites 0, Cited by 0] [Section 142] [Entire Act]

State of Kerala - Subsection

Section 142(2) in Kerala Municipality Building Rules, 1999

(2)The secretary shall, if satisfied that the work has been completed as per permit, issue use certificate as in Appendix H allotting a number, included in a different series from that allotted to buildings, on the basis of which the authorities concerned may allow power connection, etc. for use of the service.