Section 79(2) in Kerala Municipality Building Rules, 1999
(2)The surrendering of the land shall be made as per the relinquishing procedure of the government and the land shall be demarcated and taken in to possession by the authority concerned. The existing compound wall or fencing or any structure within the land so surrendered shall be demolished by the owner at his risk and cost and the new boudary shall be demarcated suitably by permanent demarcating structures. The building permit shall be issued only after completing the above procedure.
