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[Cites 0, Cited by 0] [Section 97C] [Entire Act]

State of Kerala - Subsection

Section 97C(4) in The Kerala Panchayat Buildings Rules, 2011

(4)Conversion of roof with the same or a different material shall be permitted to any building, if not otherwise prohibited by these rules or main rules or the Act, irrespective of whether such building conforms to the provisions in these rules or not:Provided that the clear distance of the roof edges from the plot boundaries shall not be reduced from the existing distance, but however where sufficient distance is available it can be reduced to such extent that the provisions regarding projections permissible into open space as provided in rule 27 shall be observed:Provided further that no portion of the roof shall encroach or project into the street or the neighbouring plots and water from the roof shall not be allowed to fall into the street or the neighbouring plots or the plot boundaries:Provided also that no permission shall be necessary for conversion of roof with grass, leaf or thatch.