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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Kerala - Subsection

Section 38(8) in The Kerala Panchayat Buildings Rules, 2011

(8)The minimum mandatory open spaces around any building(s) as per these rules shall not be sold or let out for parking of vehicles.[9) livery building or floor for parking shall be provided with ramp having suitable slope, sufficient width and strength and/or lift of sufficient size and strength.