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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Kerala - Subsection

Section 7(12) in The Kerala Panchayat Buildings Rules, 2011

(12)All plans, drawings and design calculations shall be certified and signed by a Registered Architect or Building Designer or Engineer or Town Planner or Supervisor, registered as provided for in these rules unless otherwise specified. However buildings of floor area up to 50sq:m. are exempted from this provision.