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[Cites 0, Cited by 2] [Section 411] [Entire Act]

State of Kerala - Subsection

Section 411(3) in Kerala Municipality Act, 1994

(3)Where in the opinion of the Secretary the said structure is imminently dangerous to the inmates thereof, the Secretary shall order the immediate evacuation thereof, and any person disobeying the order may cause to be removed if necessary, with the assistance by a police officer.