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[Cites 0, Cited by 0] [Section 383(1)] [Section 383] [Entire Act]

State of Kerala - Subsection

Section 383(1)(c) in Kerala Municipality Act, 1994

(c)that in any street, portion of streets or localities specified in the notice, the construction of shops, warehouses, factories, huts or buildings of a specified architectural character of buildings destined for particular uses shall not be allowed without the special permission of the Municipality.