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[Cites 0, Cited by 0] [Section 51] [Entire Act]

State of Kerala - Subsection

Section 51(2) in The Kerala Panchayat Buildings Rules, 2011

(2)The planning, design and installation of lifts shall be in accordance with Part VIII, Building services,, Section 5, Lift, Elevators and Escalators in [as amended from time to time] [Substituted 'National Building Code of India, 2005' by Notification No. S.R.O. No. 26/2014, dated 10.1.2014 (w.e.f. 14.2.2011).].