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[Cites 0, Cited by 0] [Section 89] [Entire Act]

State of Kerala - Subsection

Section 89(1) in The Kerala Panchayat Buildings Rules, 2011

(1)The permit shall be valid for one year from the date of issue and may be renewed for further one year by filing an application in white paper, typed or written in ink and affixed with necessary court fee stamp.