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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Kerala - Subsection

Section 10(xiii) in The Kerala Panchayat Buildings Rules, 2011

(xiii)[ Single family residential buildings in Category II Village Panchayats under Group A1—Residential occupancy with total built-up area on all floors up to 100 sq. metres, including existing and proposed within the plot, with number of storeys limited to two.] [Substituted by Notification No. S.R.O. No. 26/2014, dated 10.1.2014 (w.e.f. 14.2.2011).]