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[Cites 0, Cited by 0] [Section 18(1)] [Section 18] [Entire Act]

State of Kerala - Subsection

Section 18(1)(c) in Kerala Municipality Building Rules, 1999

(c)is being carried on or has been completed in breach of any of the provisions contained in the Act or these rules or bye-law or order made or issued there under or any direction or requisition lawfully given or made there under; or