Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 88] [Entire Act] State of Kerala - Subsection Section 88(4) in Kerala Municipality Building Rules, 1999 (4)The accessory building shall have minimum 1.00-meter distance from the boundaries:Provided that it may abut the main building
