Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 28] [Entire Act] State of Kerala - Subsection Section 28(vi) in Kerala Municipality Building Rules, 1999 (vi)the approval of the Chief Town Planner or an officer authorized by him shall be obtained for the layout of all new commercial street and land sub-division exceeding five plots.
