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

State of Kerala - Subsection

Section 2(1)(t) in Kerala Municipality Building Rules, 1999

(t)"coverage" means the maximum area on any floor of the building excluding cantilevered open balconies, it does not include the spaces covered by,-
(i)garden, rockery, well and well structures, plant, nursery, water tank, swimming pool (if uncovered), platform around a tree, tank, fountain bench and the like;
(ii)drainage, culvert, conduit, catch-pit, gully pit, drainage chamber, gutter and the like; and
(iii)compound wall, gate slide, swing, uncovered staircase, areas covered by sunshade and the like;
(u)"depth of plot" means the mean horizontal distance between the front and rear plot boundaries;
(v)"development of land" means any material change on the use of land other than for agricultural purpose brought about or intended to be brought about by filling up of the land and/or water bodies or changing from the existing former use of the land, layout of streets and foot paths, sub-division of land for residential plots or for other uses including layout of internal streets, conversion of wet land, and developing parks, play grounds and social amenities of the like, but does not include legal partitioning of family property among heirs.