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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Kerala - Subsection

Section 25(4) in The Kerala Panchayat Buildings Rules, 2011

(4)The owner of a building may if he intends to occupy the building before its completion, apply to the Secretary for that purpose and the Secretary shall, on being satisfied that such occupancy will not in any way endanger life, issue occupancy certificate in respect of the completed part.