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] [Section 50] [Entire Act] State of Kerala - Subsection Section 50(1) in Kerala Municipality Building Rules, 1999 (1)Any residential apartment having more than 12 dwelling units in a single plot or single building, shall be provided with a recreation space of suitable size.
