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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Kerala - Subsection

Section 2(1)(ba) in The Kerala Panchayat Buildings Rules, 2011

(ba)'height of building' means the vertical distance measured from the average level of [the centreline of the adjoining street in the case where the plot abuts the street and in all other cases average level of the adjoining ground.] [Substituted 'the ground contiguous to the building or the centre line of the adjoining street,' by Notification No. S.R.O. No. 26/2014, dated 10.1.2014 (w.e.f. 14.2.2011).]-