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[Cites 0, Cited by 0] [Section 75] [Entire Act]

State of Kerala - Subsection

Section 75(4) in Kerala Municipality Building Rules, 1999

(4)In the case of buildings requiring layout approval of District Town Planner, the side yards and rear yard shall be provided as shown in the building layout:Provided that no portion of the building shall encroach, project or overhang beyond the plot boundaries.