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[Cites 0, Cited by 0] [Section 78] [Entire Act]

State of Kerala - Subsection

Section 78(3) in Kerala Municipality Building Rules, 1999

(3)Where the construction or reconstruction or addition or alteration is proposed to be done by the Department, Corporation, Board, Agency, Local body or Society themselves, layout for sub-division shall be obtained from the Secretary and no building permit is necessary.