Section 73 in Kerala Municipality Building Rules, 1999
73. Provision for construction under approved Schemes.
- Provisions in this chapter shall apply to construction or reconstruction or addition or alteration of any building financed or built by Government, Municipality, Housing Board, Scheduled Castes and Scheduled Tribes Development Corporation, Fisherman Welfare Corporation, Matsyafed, Harijan Welfare Department, Social Welfare Department or any Government Department, Quasi Government Agency, or Housing Co-operative Societies under any Government approved Scheme for economically weaker sections. The provisions is this Chapter shall also apply to buildings financed or built by any Municipality or Panchayat at any level to its beneficiaries.
