Section 27(2) in The Kerala Panchayat Buildings Rules, 2011
(2)In case a group of buildings are to be put up within any plot belonging to the same owner or by different owners of adjoining lands jointly the area of the land remaining after accounting for the mandatory front, rear and side yards from the boundary of the plot shall be considered as buildable area of the plot where the buildings may be constructed subject to the conditions regarding floor area ratio, coverage, access, light and ventilation, etc. for the whole plot. The distance in between the various blocks within this area shall be [minimum 2 metres for buildings up to 10 metres in height and 3 metres exceeding that height.] [Substituted 'minimum 3 metres for buildings up to 10 metres in height' by Notification No. S.R.O. No. 26/2014, dated 10.1.2014 (w.e.f. 14.2.2011).]
