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[Cites 0, Cited by 1] [Section 432(1)] [Section 432] [Entire Act]

State of Kerala - Subsection

Section 432(1)(a) in Kerala Municipality Act, 1994

(a)any building or portion thereof is, by reason of its having no plinth, or having a plinth of insufficient height, or by reason of the want of proper drainage or ventilation or by reason of impracticability of cleansing, attended with danger of disease to the occupiers thereof or to the inhabitants of the neighbourhood, or is, for any reason, likely to endanger the public health or safety; or