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[Cites 0, Cited by 0] [Section 104(4)] [Section 104] [Entire Act]

State of Kerala - Subsection

Section 104(4)(a) in The Kerala Panchayat Buildings Rules, 2011

(a)[ they shall be provided at the ground floor for Al, A2, B, C, D, E and F occupancies and at every floor, in multiples of three for A2, B, C, D, E, and F occupancies;] [Substituted by Notification No. S.R.O. No. 26/2014, dated 10.1.2014 (w.e.f. 14.2.2011).]