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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Kerala - Subsection

Section 23(4) in Kerala Municipality Building Rules, 1999

(4)Any land development or redevelopment or building construction or reconstruction in any area notified by the Government of India as a coastal regulation zone under the Environment (Protection) Act, 1986 (29 of 1986) and rules made there under shall be subject to the restrictions contained in the said notification as amended from time to time.