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[Cites 0, Cited by 0] [Section 133] [Entire Act]

State of Kerala - Subsection

Section 133(5) in Kerala Municipality Building Rules, 1999

(5)The telecommunication tower or ancillary structures shall not prevent or block the access, exit or entry or reduce the width of such access, exit or entry of building or in no way badly affect the safety measures or amenities provided in the building in which it is erected.