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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Kerala - Subsection

Section 13(iii) in The Kerala Panchayat Buildings Rules, 2011

(iii)any of the documents required to be signed by a registered Architect or Building Designer or Engineer or Town Planner or Supervisor and the owner/applicant as required under the Act or these rules or bye laws made under the Act has not been signed by such Architect or Building Designer or Engineer or Town Planner or Supervisor and the owner/applicant;