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[Cites 0, Cited by 0] [Section 131] [Entire Act]

State of Kerala - Subsection

Section 131(3) in Kerala Municipality Building Rules, 1999

(3)Distance from other boundaries of the plot to the base of the telecommunication tower Or Pole structure or accessory rooms shall be minimum 1.20 metres:provided that if the telecommunication tower or pole structures or accessory rooms are proposed over a building, the distance from the boundaries other than that abutting a road; shall be that of the existing building;Provided further that if the building abuts any plot boundary and the telecommunication tower or pole structures or accessory rooms are also proposed to abut that boundary then consent of the owner of the plot on the abutting side shall be obtained and produced along with the application for permit:Provided also that no portion of the telecommunication tower pole structure or accessory room shall project or over hang into the neighboring plots