Legal Document View

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

State of Kerala - Subsection

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

(a)Group AI. - Residential Building shall include any building in which sleeping accommodation is provided for normal residential purposes, with or without cooking and or dining facilities. They shall include one or multifamily dwellings, apartment houses or residential flats. Small professional offices or spaces for advocates, doctors, engineers, architects, chartered accountants, beauticians, tailors, photographers, video-graphers, telephone booth operator, computer professionals, typists, electrical or electronic equipment service professionals, not exceeding 50 sq. metres floor area and used as part of principal residential occupancy are also included in this group. Further, lodging or rooming houses, tourist homes, dormitories, hostels and hotels not exceeding 150 sq. metres floor area are included in this group