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[Cites 0, Cited by 0] [Section 119] [Entire Act]

State of Kerala - Subsection

Section 119(3) in The Kerala Panchayat Buildings Rules, 2011

(3)Minimum horizontal distance from other boundaries of the plot to the base of the telecommunication tower or pole structure or accessory rooms shall be minimum 3 m.Provided that, if the telecommunication tower or pole structures or accessory rooms are proposed over a building, the distance from the boundaries other than that abutting a road to the base of the tower shall be that applicable for a commercial building.Provided also that no portion of the telecommunication tower pole structure or accessory room shall project or over hang in to the neighbouring plots.