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[Cites 0, Cited by 0] [Section 130] [Entire Act]

State of Kerala - Subsection

Section 130(3) in The Kerala Panchayat Buildings Rules, 2011

(3)The structural stability certificate shall be one issued by an engineer registered under these rules; having Post - Graduate Degree in Structural Engineering or Head of the Department concerned of any government or quasi government institutions offering post graduate degree in Structural Engineering.