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[Cites 0, Cited by 0] [Section 59(7)] [Section 59] [Entire Act]

State of Kerala - Subsection

Section 59(7)(e) in Kerala Municipality Building Rules, 1999

(e)the number of sanitation facilities like water closet, urinal, etc. to be provided shall in no case be less than as computed at the rate of one person per every 30 Sq. mts. of the gross floor area of the building.