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

State of Kerala - Subsection

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

(e)Group D. - Assembly building shall included any building or part of a building exceeding 300 sq. metres of total floor area where people, congregate or gather for amusement, recreation, social, religious, patriotic, civil, travel and similar purposes such as theatres, motion picture houses or cinemas, assembly halls for educational dramatic or theoretical presentation, auditoriums wedding halls, community halls, exhibition halls, art galleries, museums libraries, skating rings, gymnasiums, congregation, dance halls, club rooms, passenger stations or transport terminals, recreation piers, amusement park structures, viewing stands, grand stands, stadia and circus tents.