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[Cites 0, Cited by 0] [Section 133] [Entire Act]

State of Kerala - Subsection

Section 133(1) in Kerala Municipality Building Rules, 1999

(1)Accessory rooms such as equipment rooms, shelters or Generator rooms essential for the service shall be permitted along with a telecommunication tower or telecommunication pole structures or separately, if a request is made in the application and plans/drawings of the rooms are attached either along with the application for permit or separately.