Section 24(2) in Kerala Municipality Building Rules, 1999
(2)In case a group of buildings are to be put up within any plot belonging to the same owner or by different owners of adjoining lands jointly the area of the land remaining after accounting for the mandatory front, rear and side yards from the boundary of the plot shall be considered as buildable area of the plot where the buildings may be constructed subject to the conditions regarding floor area ratio, coverage, access, light and ventilation, etc. for the whole plot, distance between the various blocks within this area shall be minimum 2 meters for building up to 10 meters height and 3 meters exceeding that height.
