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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Kerala - Subsection

Section 2(1)(i) in Kerala Municipality Building Rules, 1999

(i)"approved plan" means the set of drawing and statements submitted under these rules for obtaining development permit or building permit and duly approved by the secretary;
(ia)"balcony" means a horizontal projection, including a handrail, or balustrade to serve as passage or sitting out place;