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[Cites 0, Cited by 0] [Section 36] [Entire Act]

State of Kerala - Subsection

Section 36(3) in The Kerala Panchayat Buildings Rules, 2011

(3)In the case of construction or reconstruction of buildings or alteration or addition to existing buildings within any Security Zone, the overall height of building upto its topmost point shall not exceed 10 metres or as specified by the District Collector as per sub rule (8) of rule 5 and/or sub rule (8) of rule 7, whichever is less:Provided that, if the overall height of any existing building in the Security Zone is 10 metres or more upto its topmost point, further vertical extension of that building shall not be permitted:Provided further that the height of building shall be measured from the average level of ground contiguous to the building.