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[Cites 0, Cited by 0] [Section 100] [Entire Act]

State of Kerala - Subsection

Section 100(7) in Kerala Municipality Building Rules, 1999

(7)The maximum coverage permissible shall, if the proposed is for first and second floors, be that of the ground floor over which such floors are proposed and if the proposal is for second floor, be that of the first floor over which such floor is proposed:Provided that the proposed floor (s) shall not extend beyond the limits of the existing building.