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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Kerala - Subsection

Section 38(5) in The Kerala Panchayat Buildings Rules, 2011

(5)In the case of apartment houses/ flats, 15% of mandatory off-street parking space as in Table 4A shall be provided additionally, earmarked and maintained exclusively to accommodate visitors' parking.