Section 3C in The Kerala Panchayat Buildings Rules, 2011
3C. Exemption in certain cases.
- The Government may, in conformity with the provisions of the Act and in consultation with the Chief Town Planner, exempt any building when construction is made-(a)by Government/Local Self Government Institutions or Government Institutions for a public purpose, fully owned by Government and or Local Self Government Institutions;(b)by those who surrender land to Government or Local Self Government Institutions or Government Agencies for a public purpose, subject to the condition that the exemption shall be applicable to the remaining land in equal proportion to the surrendered land.
