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 144] [Entire Act] State of Kerala - Subsection Section 144(3) in Kerala Municipality Building Rules, 1999 (3)The procedure for disposal of an application for regularization shall be that followed in the case of an application for new permit.
