Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 37] [Entire Act] State of Kerala - Subsection Section 37(5) in The Kerala Panchayat Buildings Rules, 2011 (5)The space so set apart as access shall be separately distinguishable from any house gully or open space required to be provided under any other rule.
