Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Kerala - Section Section 76G in The Kerala Panchayat Buildings Rules, 2011 76G. Ceiling for Residential use. - Area for residential uses, if any, included in the project shall not exceed 40% of the land area of the project and shall be incidental to the main usc(s).
