Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 55] [Entire Act]

State of Kerala - Subsection

Section 55(3) in The Kerala Panchayat Buildings Rules, 2011

(3)Every floor of a flat, apartment house, lodging or rooming house, dormitory, hostel or hotel with residential accommodation exceeding 150 sq. metre of floor area with a capacity for accommodating more than 20 persons shall have not less than 2 doorways as remote from each other as practicable; such doorways shall provide access to separate exits or may open upon a common corridor, leading to separate exits in opposite directions.