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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Kerala - Subsection

Section 27(ix) in Kerala Municipality Building Rules, 1999

(ix)in the case of development permits, approval of the District Town Planner shall be obtained for land upto 0.5 hectares in area and approval of chief Town Planner shall be obtained for land exceeding that area.