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[Cites 0, Cited by 0] [Section 126] [Entire Act]

State of Kerala - Subsection

Section 126(1) in Kerala Municipality Building Rules, 1999

(1)The Council shall be bound to take a decision as to whether permit shall be given or rejected, if the applicant makes a request in writing after the expiry of fourteen days from the date of submission of application that the secretary has failed to dispose the application.