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 131] [Entire Act] State of Kerala - Subsection Section 131(2) in Kerala Municipality Building Rules, 1999 (2)In addition to the distance specified under sub rule (1), set back required for road widening proposed in any Town Planning Scheme shall also be provided.
