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State of Kerala - Section

Section 105A in Kerala Municipality Building Rules, 1999

105A. [ [Inserted by Notification No. S. R. O. No. 676/2017, dated 31.10.2017.]

In the case of tube wells, once the clearance from Ground Water Department is obtained by the applicant and furnished, the Secretary shall issue the permit on the same day of receipt of application along with prescribed fee]