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 150] [Entire Act] State of Kerala - Subsection Section 150(3) in Kerala Municipality Building Rules, 1999 (3)The application shall be affixed with necessary court fee stamp and shall be attached with true copy of certificate showing educational qualification and experience.
