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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Kerala - Subsection

Section 24(7) in Kerala Municipality Building Rules, 1999

(7)Sufficient land shall be kept unpaved or sufficient opening shall be provided in the land to allow percolation of rain water in the plot itself and rain water from a plot shall be connected with public drainage system only in case of plots with impermeable soil.