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[Cites 0, Cited by 0] [Section 30(3)] [Section 30] [Entire Act]

State of Kerala - Subsection

Section 30(3)(b) in Kerala Municipality Building Rules, 1999

(b)Group A2. - Special Residential building shall include all lodging or rooming houses, dormitories, tourist homes, hostels hotels exceeding 150 sq. metres floor area with or without conference halls, community halls, dining halls or assembly rooms Crèches, day care centres, children's nursery, reading rooms libraries and educational buildings not exceeding 150 sq. metres floor area are also included in this group.