Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 141] [Entire Act] State of Kerala - Subsection Section 141(10) in Kerala Municipality Building Rules, 1999 (10)The period of the permit shall be extended for a further period of one year if an application for the same is submitted to the secretary, within the valid period of the permit.
