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[Cites 0, Cited by 0] [Section 146] [Entire Act]

State of Kerala - Subsection

Section 146(3) in Kerala Municipality Building Rules, 1999

(3)The Secretary shall, on receipt of the compounding fee, and compliance of the condition, if any specified, issue order as in Appendix-I absolving the person from all liabilities and regularizing the construction, and record the details thereof in a register to be kept as a permanent documents in the form in Appendix-J.