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 130] [Entire Act] State of Kerala - Subsection Section 130(8) in The Kerala Panchayat Buildings Rules, 2011 (8)The application for extension of the period of permit shall be submitted in white paper, typed or written in ink, affixed with necessary court fee stamp; along with original permit.
