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[Cites 0, Cited by 0] [Section 7(11)] [Section 7] [Entire Act]

State of Kerala - Subsection

Section 7(11)(f) in The Kerala Panchayat Buildings Rules, 2011

(f)[ In the case of high rise buildings, every application for approval shall be accompanied by a safety plan suitable for the proposed construction in accordance with the Health and Safety Manual published by the Labour Department.] [Added by Notification No. S.R.O. No. 26/2014, dated 10.1.2014 (w.e.f. 14.2.2011).]