Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 122] [Entire Act] State of Kerala - Subsection Section 122(2) in Kerala Municipality Building Rules, 1999 (2)All sides including the front and rear shall have minimum 60 cms distance from all the boundaries other than that abutting a road.
